SABARKANTHA JILLA PANCHAYAT Vs. PRABHATSINH BHIKHUSINH JHALA

JUDGEMENT

(1.) Shri H.S. Munshaw, learned counsel for the appellant; none for the respondents though served.

(2.) Being aggrieved by the paltry award of Rs. 10,000/- passed by the learned Motor Accident Claims Tribunal [Main], Sabarkantha at Himatnagar on 4th August, 1990 in Motor Accident Claims Petition No. 468/86, the appellant-Sabarkantha Jilla Panchayat is before this Court.

(3.) The short facts necessary for disposal of the present appeal are that the respondent-claimant filed Claim Petition claiming compensation of Rs. 25,000/- from the opponents, submitting inter alia that while he was awaiting a bus, he found a tanker bearing No. GRN 3481 coming near bus stand. The claimant paid a sum of Rs.6/- to the driver of the tanker and in consideration of the said hire or reward, the driver carried him. But on way, the tanker met with an accident which resulted into bone injury to the claimant.