DILIPKUMAR KESHAVLAL PANDYA Vs. RAYSINGBHAI BHIKHABHAI PAGI

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 Act and is directed against an award dated 3rd May 2006 passed by the Presiding Officer, Fast Track Court No.4, Bharuch, in Motor Accident Claims Petition No.416 of 1996 thereby awarding a sum of Rs.75,726/ - with interest at the rate of 7.5% p.a. from the date of filing of the petition till realization.

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

(3.) INSPITE of service, none appears on behalf of the respondent.