MANSURI MOHSIN SALIMBHAI Vs. THAKOR JASVANTBHAI LAXMABHAI

JUDGEMENT

(1.) The captioned appeal is filed against the impugned judgment and award dtd. 19/6/2015, whereby the learned Tribunal has awarded a sum of Rs.95,650.00 along with the interest at the rate of 8% per from the date of filing of the claim petition till its realization.

(2.) The succinct facts leading to on 17/6/2008, at about 5:00 file the present appeal is that p.m. in the evening, the claimant/appellant was riding his motorcycle bearing registration No.GJ-09-AE-9903 and going towards Meghraj from Malpur and when he reached near Shajaad Lining Works, in the meantime, respondent No.1 herein driver of the jeep bearing registration No.GJ-17-Y-1248 came by driving the said jeep in the rash and negligent manner at excessive speed so as to endanger the human life and hit the motorcycle of the appellant. Resultantly, appellant sustained the serious injuries and fractures.

(3.) It is also the case of the appellant that in the said accident, the appellant sustained permanent disability of 13% body as a whole. It is also the case of the appellant that at the time of accident the appellant was aged about 17 years and he was studying in 11th standard. Therefore, he claimed the compensation of Rs.7,00,000.00.