SURESHBHAI KANTIBHAI PATEL Vs. DHIRJAKUMAR JIVABHAI VANKAR

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 judgement and award dtd. 11/8/2010, passed by the Motor Accident Claims Tribunal, (Aux.), Sabarkantha at Modasa in Motor Accident Claims Petition No.1052 of 2002, wherein claim petition of the original claimant was allowed in part and compensation of Rs.44,100.00 was awarded with interest at the rate of 6% per annum from the date of filing of the claim petition till its realization, with proportionate costs.

(2.) Short facts, arising from the record, are as under:

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