MINOR KALYANSING Vs. SOMABHAI HARJIVANDAS PRAJAPATI

JUDGEMENT

(1.) Mr.R.N. Shah, learned counsel for the appellant. None for the respondent Nos.1 and 2. Dr.Amee Yajnik, learned counsel for the respondent No.3.

(2.) The claimant, a minor, being aggrieved by the impugned Judgement and Award dtd.20/12/1984 in not awarding full claim amount in Motor Accident Claim Petition No.474 of 1982 by the learned Motor Accident Claims Tribunal (Auxi), Ahmedabad Rural at Narol, is before this Court with a submission that some additional amount is required to be paid to the original claimants.

(3.) After taking me through the records, injury report and disability report, learned counsel for the claimant submitted that if a sum of Rs.5000=00, in addition to what has already been awarded, is ordered, the claimant would be satisfied.