HARENDRAKUMAR SHRI PARAS BHAGAT Vs. MAFATBHAI KALUBHAI SOLANKI

JUDGEMENT

(1.) Heard learned advocate Mr.Hiren Modi for the appellant and learned advocate Mr.Gadhia for the respondent Insurance Company.

(2.) By way of this First Appeal, the appellant has challenged the judgment and order passed by the Motor Accident Claims Tribunal, Surat in Motor Accident Claim Petition No.239 of 2001 dtd. 7/10/2015 and has prayed for further compensation to the tune of Rs.5,00,000.00.

(3.) When the matter was called out, learned advocate Mr.Modi appearing for the appellant submitted that he is restricting his claim only to the amount awarded under certain heads i.e. future loss, pain, shock and suffering, loss of amenities and medical expenses as the quantum of amount awarded by the Tribunal is not in consonance with settled principles of law and not in line with the judgments of the Hon'ble Supreme Court as well as this Court.