INDRASINH CHANDANSINH RAOL Vs. KALABHAI MANGABHAI THAKOR

JUDGEMENT

(1.) THIS appeal arises out of the judgment and order dated 30.11.1999 passed by the Motor Accident Claims Tribunal (Aux,), Ahmedabad in MAC Petition No. 171 of 1997.

(2.) IN a vehicular accident which took place on 4.5.1991, the appellant claimant received serious bodily injuries. When the claimant was travelling in a car, the car met with an accident when it dashed against the truck insured by the opponent No.3 Insurance Company. The driver of the car as well as the person sitting in the front seat received fatal injuries. The claimant who was sitting in the back seat of the car received serious bodily injuries. He, therefore, filed the above mentioned claim petition seeking compensation of Rs.3,00,000/ -. The Tribunal awarded a sum of Rs.67,560/ - to be recovered with interest at the rate of 12% per annum from the date of the claim petition till realization. The claimant has, therefore, filed this appeal seeking enhancement of the compensation.

(3.) WITH respect to the nature of the accident, the fact that the claimant received injuries in question in the said accident and the negligence of the vehicle insured by opponent No.3 Insurance Company in causing such an accident, there is no dispute since the opponents have not preferred any appeal against the judgment of the Claims Tribunal.