SOMABHAI RUVABHAI GAMIT Vs. AYYUBBHAI MUSTUFABHAL SHEIKH

JUDGEMENT

(1.) THE original claimant who met with an automobile accident and in whose favour an award of Rs.31,465/- has been passed on 25-9-1980 by the Motor Accident Claim,s Tribunal (main)Suratinmotor Accident Claims Petition No. 288 of 1979, has preferred this appeal and has prayed for enhanced compensation of Rs. 30,000/- The dispute is with regard to the quantum of compensation only.

(2.) THERE is no dispute with regard to the fact the appellant met with an automobile accident and as a result of the injury received by him left leg was required to be aputated. The Tribul awarded compensation as follows:

(3.) IN the result, the appeal is allowed. The award passed by the tribunal shall stated modified as follows: