SURPAL VESTABHAI BHABOR Vs. MUSABHAI AHMEDBHAI KANUGA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 9th February 2006 passed by Motor Accident Claims Tribunal, Dahod, in M.A.C.P. No. 1510 of 2006 (Old No. 506 of 1996), by which the Tribunal has awarded compensation of only Rs. 45,000/- with proportionate costs and interest at the rate of 9% p.a. from the date of petition till its realisation on account of serious injuries sustained by appellant original claimant in motor accident involving the bus driven by respondent No. 1 and belonging to respondent No. 2 Gujarat State Road Transport Corporation.

(2.) Looking to the fact that inspite of serious injuries resulting into amputation of left leg and looking to the meagre amount awarded by the Tribunal, while issuing notice on 1st August 2006, we made it clear that the notice was being issued for final disposal and accordingly the matter has reached final hearing today.

(3.) The Appeal has been heard for final disposal and is being disposed of by this Judgment after hearing the learned Counsel for the appellant as well as learned Counsel for the respondent No. 2 S.T. Corporation.