KANUBHAI REVABHAITHAKOR Vs. NATUBHAI P PATEL AND ANR

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act, 1988, [the Act, hereafter], is at the instance of the claimant in a proceeding under section 166 of the Act, and is directed against an award dated 9th February 2006 passed by the Presiding Officer, Fast Tract Court No.3, Ahmedabad Rural, in M.A.C.P. No. 221 of 2001 thereby allowing the claim -application in part and awarding a sum of Rs.2,01,420/ - as compensation.

(2.) BEING aggrieved, the claimant has come up with the present appeal for enhancement.

(3.) IT may not be out of place to mention here that neither the Insurance Company nor the owner of the vehicle has filed any cross appeal or cross -objections, disputing the award.