RAJULA MUNICIAPALITY Vs. NAJABHAI SAMATBHAI AHIR

JUDGEMENT

(1.) THE present First Appeal arise against the judgement and award by the Tribunal in MACP No.197 of 1999, whereby the compensation of Rs.1,13,800/ - is ordered to be paid with interest at the rate of 9% and the cost.

(2.) THE short facts appear to be that on 18.1.1999 when the original -claimant was passing on road as pedestrian he raised the hand for hiring rickshaw No.GJ -11 -B -4362 and the rickshaw was stopped and while he was to sit inside rickshaw, the driver of motorcycle belonging to appellant Municipality got dashed with rickshaw from back side, and consequently the claimant sustained injuries. The claim petition was filed before the Tribunal, who ultimately passed judgement and award against which the present appeal.

(3.) HEARD Mr.Hathi, learned Counsel for the appellant and Mr.Desai, learned Counsel for the respondent.