BHIKHABHAI VECHANTBHAI BHIL Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) THIS appeal is at the instance of an applicant under section 166 of the Motor Vehicles Act and is directed against order dated 29th November 2007 passed by Motor Accident Claims Tribunal, (Aux.), Fast Track Court No.3, Vadodara in Claim Case No.1436 of 1992 thereby disposing of the application by awarding a sum of Rs.49,700/ - with interest at the rate of 7.5% per annum from the date of application till actual payment.

(2.) BEING dissatisfied, the applicant -appellant has come up with this appeal for enhancement.

(3.) IT appears from record that on 14th July 1992, the appellant was waiting for a bus and at that time the bus bearing No.GJ -QE -8513 came; 3 or 4 passengers entered into the bus and when the appellant was getting into the bus, suddenly the driver of the bus started the bus with speed, as a result, the appellant had fallen down resulting in the injuries. The total claim made in the application was to the extent of Rs.2 lakh. At the time of hearing, the appellant himself and one cobbler, who sat near the place of accident, gave evidence in support of the claim of the appellant, but nobody came forward to give evidence on behalf of the respondent opposing the claim of the appellant.