CHENSINH BHAVARSINH CHUDAVAT Vs. SHREENATH TRAVELS AND ORS.

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 26th September 2006 passed by the Motor Accident Claims Tribunal (Main), Anand, in MAC Petition No.322 of 2006 (old No.2616 of 1990) thereby partially allowing the claim-application and awarding a sum of Rs.1,18,000/- as compensation with interest at the rate of 7.5% per annum from the date of filing of the application till realization with proportionate costs.

(2.) The following facts are not in dispute:-

(3.) Being dissatisfied, the claimant has come up with the present appeal.