PRAFULBHAI MANIBHAI PATEL Vs. ARJUNBHAI MAGANLAL SOLANKI

JUDGEMENT

(1.) Present appeal is filed by the original claimant for enhancement of the compensation amount.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 27/2/2012 passed by the learned Motor Accident Claims Tribunal (Auxi.) Vadodara, in Motor Accident Claim Petition No.494 of 1994, whereby the learned Tribunal has partly allowed the claim petition and awarded Rs.68,000.00 towards compensation to the original claimant.

(3.) The short facts giving rise to present appeal reads as under:-