RAMANBHAI RUPABHAI CHAUHAN Vs. NAZIRBEIG AAZAMBEIG MIRZA

JUDGEMENT

(1.) The captioned appeal has been filed against the impugned judgment and award dtd. 7/9/2013 passed by the learned Motor Accident Claims Tribunal (Aux.), at Nadiad, in M.A.C.P. No. 98 of 2003, whereby the learned Tribunal partly allowed the claim petition and awarded a sum of Rs.1,41,000.00 (Rupees One Lakh Forty One Thousand Only) along with interest at the rate of 7.5% per annum from the date of filing the Claim Petition until its realization, as compensation on account of the disability sustained by the appellant herein in the vehicular accident.

(2.) The succinct facts, which led to the filing of the instant appeal are summarized as under:-

(3.) Heard learned counsels for the parties.