PRADIP RAGHAVJI NANDA Vs. SHATRUDHNA SHIVAMBARSINH RAJPUT

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 4th August 2003 passed by the Motor Accident Claims Tribunal (Main), Jamnagar, in Motor Accident Claims Petition No.229 of 1996 thereby partly allowing the same by awarding a sum of Rs.68,790/ - as compensation for the injury caused to the claimant with interest at the rate of 9% p.a. from the date of filing of the application till realization thereof.

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

(3.) THE insurance company has neither filed any separate appeal nor any cross -objection in this appeal.