RAJESHBHAI KIRITBHAI SHASHTRI Vs. KALABHAI MANGABHAI THAKOR

JUDGEMENT

(1.) THIS appeal has been filed by the original claimant challenging the judgment and award dated 30.11.1999 passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad in MAC Petition No. 173 of 1997.

(2.) IN a vehicular accident which took place on 4.5.1991, the appellant original claimant received bodily injuries. He lost four teeth and received serious injuries on his nose and on other parts of his face. For claiming compensation for the injuries and permanent disablement that the claimant suffered, he filed the above mentioned claim petition seeking compensation of Rs.3,00,000/ - from the opponents herein.

(3.) THE Claims Tribunal partially allowed the claim petition and granted a sum of Rs.85,980/ - to the claimant under different heads. Interest at the rate of 12% per annum was also ordered to be paid on this amount from the date of the claim petition till realization. The claimant has filed this appeal seeking enhancement of the compensation.