SURESHBHAI BALVANTBHAI PATEL Vs. GAYASHKUMAR MANILAL DAMOR

JUDGEMENT

(1.) The present Appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988, against the judgment and award dated 20 th July 2018 passed by the Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhra, in the Motor Accident Claim Petition No.940 of 2014, whereby the Tribunal was pleased to partly allow the claim petition.

(2.) By way of present Appeal, the appellant-original claimant is claiming modification of the impugned judgment & award passed by the Tribunal and grant of additional amount of compensation to the extent of Rs.4,00,000.00 under different heads 4,00,000/- under different heads for the injuries sustained by him in a vehicular accident that took place on 24/7/2014. The Tribunal has awarded compensation to the tune of Rs.4,00,000.00 under different heads 5,67,900/- under different heads considering the grievous injuries sustained by the appellant- original claimant.

(3.) Learned advocate for the appellant submitted that the Tribunal has committed an error in awarding the compensation amount by disregarding the evidence on record. The Tribunal has passed the order contrary to the settled principles and propositions of law.