ARJAN BHACHU MAYATRA Vs. DHANJI JADAVJI PATEL

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act is at the instance of a claimant in a proceeding under section 166 of the Motor Vehicles Act and is directed against an award dated 19th July 2005 passed by the Motor Accident Claims Tribunal, Fast Track Court No.2, Kutch at Bhuj in MAC Petition No.141 of 2004 thereby partly allowing an application for compensation by awarding a sum of Rs.1,19,800/ - with interest at the rate of 15% per annum from the date of filing of the claim -application i.e. 29th September 1993 till 30th June 1997, at the rate of 12% per annum from 1st July 1997 till 31st December 2000 and at the rate of 9% per annum from 1st January 2001 till realisation.

(2.) BEING dissatisfied, the claimant has come up with the present appeal.

(3.) THE claim -application was opposed by the Insurance Company. However, no evidence was adduced on behalf of the Insurance Company. In support of the claim -application, on the other hand, apart from the claimant, the Doctor who had certified the disability had also appeared as the witness.