DILIP DAMJI POMAL Vs. VELJI RAMJI KERAI PATEL

JUDGEMENT

(1.) THE present First Appeal is filed by the appellant -original claimant being aggrieved by judgment and award dated 19.01.2002 passed by the Motor Accident Claims Tribunal, Kutch at Bhuj in MACP No.281 of 1993. The appellant -original claimant suffered serious injuries in a vehicular accident which took place on 30.10.1992 while he was returning from Mandavi to Naranpur in Jeep bearing registration No.GJ -12 -A -8804. The Tribunal has referred to the facts in short in para -2 of the judgment and award, which reads as under: -

(2.) THE claim petition was filed for a sum of Rs.5,00,000/ -. The Tribunal awarded an amount of Rs.1,85,000/ - from the date of claim petition i.e. 19.05.1993 till the deposit or realization with proportionate costs thereon.

(3.) LEARNED Advocate Mr.Nagesh Sood for the respondent -Insurance Company submitted that the Tribunal has awarded just and proper compensation to the claimant and therefore, this First Appeal is not required to be entertained favourably by this Court.