VINODBHAI JIVABHAI VAGHORA Vs. HASAMALI MUSHTAKEEMALI KHURESHI

JUDGEMENT

(1.) Present appeal is directed against the judgment and award dated 31.03.2010 passed by Motor Accident Claim Tribunal (Aux.), Jamnagar, ('the Tribunal' for short) in Motor Accident Claim Petition No. 232 of 2007 awarding compensation of Rs. 3,50,500.00 to the appellant from the date of application i.e. 02.04.2007 with 9% interest p.a. till realisation of the compensation amount.

(2.) Short facts of the case appear to be that on 17.09.2006, in afternoon, the appellant was returning, after taking a bath, from River Lavni. When he was on his way, respondent No. 1 driver of the truck, bearing Reg. No. GJ-18-T-1472 while driving rashly and negligently at Rajkot Jamnagar Road, dashed with the appellant. The appellant received extensive injuries due to the said accident and during the treatment, his left leg was amputated and he suffered multiple fractures in his pelvic area. He filed MACP No. 232/07 before the Tribunal claiming compensation of Rs. 20,75,000.00.

(3.) The Tribunal, after examining the entire record and medical condition of the appellant, awarded compensation of Rs. 3,50,500.00 with 9% interest as aforesaid. Different heads, under which the Tribunal awarded the amount are stated as below: <FRM> <FRM>JUDGEMENT_346_LAWS(GJH)6_2016_1.html</FRM> </FRM>