DINKAR INDUPRASAD JOSHI Vs. CHAMANJI DHARMAJI THAKOR

JUDGEMENT

(1.) THIS appeal has been filed by the original claimants seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal((Main), Nadiad, in MACP No. 1266/1989 by judgement and award dated 10th July, 2000.

(2.) ON 18th May, 1989, the appellant received serious bodily injuries in a vehicular accident when the Maruti car in which he was travelling collided with the truck insured by the United India Insurance Co. -opponent no.6 herein.

(3.) THE appellant claimant therefore, filed claim petition being MACP No.1266/1989 before the Claims Tribunal seeking compensation of Rs.6,00,000/ - from the driver, owner and insurer of the offending truck.