REGENT COMPUTRONICS PVT. LTD.

Dhanjibhai Sendhabhai Vankar Appellant

V/S

Rameshbhai Lavjibhai Thakor Respondents

Referred Judgements :-

NESHAMANI TANSPORT CORPORATION LTD. VS. CHENTHILATHIAPAN AND ORS [REFERRED TO]
SMT. SARLA VERMA AND ORS. VS. DELHI TRANSPORT CORPORATION AND ANR [REFERRED TO]
KRISHNA BUS SERVICE LIMITED VS. MANGLI [REFERRED TO]
N K V BROS PRIVATE LIMITED VS. M KARUMAI AMMAL [REFERRED TO]
K R TANDON VS. OM PRAKASH [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
LAXMI DEVI VS. MOHAMMAD TABBAR [REFERRED TO]
RAGANI VS. RAJU [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. BALUSINH NATHUSINH PARMAR [REFERRED TO]
MOHANBHAI GEMABHAI VS. BALUBHAI SAVJIBHAI [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. SURYAKANTABEN D ACHARYA [REFERRED TO]
NASIMBANU WD O SIRAJUDDIN AMRUDDIN KAZI VS. RAMJIBHAI BACHUBHAI AHIR [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. BABUBHAI DIPUBHAI CHAUHAN [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SAVTHANJI KHODAJI THAKOR [REFERRED TO]
SHOBHAN SINGH VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
SANJAY VERMA VS. HARYANA ROADWAYS [REFERRED TO]
N MANJEGOWDA VS. MANAGER,THE UNITED INDIA INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) By way of this appeal the appellant has challenged judgement and award dated 15.05.2009 passed by the Motor Accident Claims Tribunal, Kutch at Bhuj, in M.A.C.P. No. 597 of 1996 whereby the Tribunal has awarded Rs. 1,64,850/- with interest at the rate 9% p.a. and proportionate costs to the applicant to be paid by opponents Nos. 1 to 3.

(2.) Brief facts of the case are as follows: On 08/05/1996 the appellant Dhanjibhai Sendhabhi Vankar was walking on Kandla-Ahmedabad road near Village Vongh. At about 4.30 am, Rameshbhai Lavjibhai Thakore, opponent No.1 was driving his tanker bearing No. GJ-8-U-1050 rashly and negligently and dashed with the appellant. Out of this accident, the appellant got multiple injuries and was being treated as indoor patient in different hospitals. The appellant was doing labour work but because of this accident he became unfit for doing such work. Hence, the appellant has preferred M.A.C.P No. 597 of 1996 Motor Accident Claims Tribunal, Kutch at Bhuj for getting compensation of Rs. 5,00,000/-. In order to prove the aforesaid charge, the Tribunal examined following documents: <FRM>JUDGEMENT_61_LAWS(GJH)5_2014_1.html</FRM>

(3.) The Tribunal had framed following issues vide Exh 28:

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DHANJIBHAI SENDHABHAI VANKAR Vs. RAMESHBHAI LAVJIBHAI THAKOR

Referred Judgements :-

JUDGEMENT

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