JALPABEN ARVINDBHAI THAKKAR Vs. NAVINKUMAR MANSANG RATHOD

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) Being aggrieved and dissatisfied with the judgment and award dtd. 30/6/2018, passed by the MACT (Aux), Anjar-Kachchh, in MACP No.295/2015, the appellant - original claimant has preferred present First Appeal under Sec. 173 of the Motor Vehicles Act.

(3.) The brief facts of the case are that, on 10/7/2000, the minor claimant was going along with her relatives from Gagodar to Bhachau to attend one marriage procession and when the marriage procession was going through the main market, at that time, opponent No.1 came driving his scooter bearing registration No. GJ-12-R-5597 in rash and negligent manner and hit the claimant, who sustained grievous injuries. As per the claimant, on the date of accident, she was aged about 9 years. After having attained the majority, the claimant got the cause title amended and another application at Exh:33 was also filed with a prayer to increase the compensation from Rs.2,00,000.00 to Rs.4,95,000.00, which came to be allowed on 6/6/2018.