RAJVIRSINH ATULSINH CHAUHAN Vs. BHARATKUMAR ABHERAM SADHU

JUDGEMENT

(1.) The present Appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988, against the judgment and award dated 1 st April 2019 passed by the Motor Accident Claims Tribunal (Aux.), Banaskantha at Deodar, in the Motor Accident Claim Petition No.715 of 2015, 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 by allowing the claim petition by awarding the compensation to the extent of Rs.5,00,000.00 under5,00,000/- under different heads for the injuries sustained by him in a vehicular accident that took place on 7/6/2002. The Tribunal has awarded compensation to the tune of Rs.5,00,000.00 under2,00,000/- under different heads considering the 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.