PARSOTTAMBHAI PRATAPBHAI PATEL Vs. SURESHKUMAR MANGARAMBHAI THAKKAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dtd. 28/2/2025 passed by learned Motor Accident Claims Tribunal (Auxi.), Panchmahals at Godhra (hereinafter referred to as "the Tribunal" for short), in Motor Accident Claim Petition No.226 of 2020, the appellant - original claimant has preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short).

(2.) Heard Mr. H. M. Modi, learned Advocate for the appellant - original Claimant and Ms. K. S. Pathak, learned Advocate for the respondent no.3 - Insurance Company. The respondent nos.1 and 2 despite being duly served remained absent.

(3.) It is the case of the appellant - original claimant that on 6/1/2020, the claimant was standing on the side of the road in Santroa Village, at that time the opponent no.1 came by driving his car bearing Reg. No.GJ-17-AH4743, in rash and negligent manner and hit the claimant. Due to which the claimant sustained grievous fracture injuries. The offence was registered being I-C.R. No.52 of 2020 with Morva(H) Police Station. Therefore, the appellant had filed MAC Petition seeking compensation, wherein, the learned Tribunal after appreciating the evidence produced on record the learned Tribunal has partly allowed the claim petition.