BHURAJI GEMAJI BAMNIYA Vs. NANABHAI LADUBHAI KOTVALA

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) is filed by the original claimant as appellant, challenging the judgment and award dtd. 14/7/2010, passed by the Motor Accident Claims Tribunal, (Auxi), First Fast Track Court, at Modasa ("the Tribunal", for short), in Motor Accident Claims Petition No. 1240 of 2005, wherein the Tribunal awarded compensation of Rs.48,300.00 with interest at the rate of 6% from the date of application till realization.

(2.) The facts in brief are as under:

(3.) Aggrieved by the amount of compensation awarded, present appeal is filed by the original claimant seeking enhancement.