GIRISHKUMAR HARGOVINDAS PARMAR Vs. NEW CHEM TRADERS

JUDGEMENT

(1.) Heard, learned advocate Mr. M. I. Mansuri for the appellant and learned advocate Mr. H. G. Mazmudar for the respondent No. 2 - insurance company at length. Though served, nobody appears for the respondent No. 1. Since, the liability was not in dispute, the Court proceeded with the matter.

(2.) Admit. Learned advocate Mr. Mazmudar waives service qua respondent No. 2.

(3.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 arising out of the judgment and award dtd. 6/3/2017 rendered by the learned Motor Accident Claims Tribunal (Auxiliary) and 3rd Additional District Judge, Ahmedabad (Rural) at Mirzapur, (the Tribunal) in Motor Accident Claim Petition No. 1202 of 2001 (claim petition), whereby, the Tribunal was pleased to award compensation of Rs.1,26,000.00 together with proportionate costs and interest at the rate of 9% per annum from the date of claim petition till realization against the total compensation of Rs.4.00 lakh with interest and cost as claimed by the appellant - original claimant towards injury sustained by him. The opponents therein are jointly and severally held liable to pay the compensation. Accordingly, the appellant has preferred this appeal for enhancement of compensation.