GENERAL MANAGER Vs. KALPAADAN KOLLAINI AHMED

JUDGEMENT

(1.) These two Appeals and the Cross Objection arise from the common judgment and award dated 11th April, 1983 passed by the Motor Accident Claims Tribunal, Nadiad (hereinafter referred to as, Sthe Tribunal ) in Claim Petitions Nos.364/1980, 41/1980 and 514/1980 in so far as the award in the sum of Rs.44,650=00 has been passed in favour of the claimant in Claim Petition No.364/1980. After the elevation of the learned advocate representing the claimant, repeated notices have been issued to the claimant, which have remained unserved for want of the whereabouts of the claimant.

(2.) Learned advocate Mr.D.M.Ahuja is appointed by the Court to represent the claimant Kalapadan Kallaini Ahmed.

(3.) On 19th May, 1980, the claimant Kalapadan Kallaini Ahmed, a Fitter in the Oil and Natural Gas Corporation Limited at Cambay Project (hereinafter referred to as, Sthe ONGC ), was travelling in an S.T.Bus bearing registration no.GTH-5303 on Baroda-Cambay route. At about 7:30 p.m. The S.T.Bus collided with an on-coming Tanker. In the said accident the claimant suffered fracture of right hand ulna. He had to take a long treatment. The fracture had to be repaired by placing nails. The nails had to be removed after around two years.