ALLARUBHABHAI JETABHAI Vs. HARUNBHAI JUSABBHAI

JUDGEMENT

(1.) THIS appeal has been filed by the original claimant seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Dhrangadhra by the judgment and award dated 28th September, 2000 in MACP No.597/98.

(2.) ON 8th September 1996, when the appellant -claimant was travelling on his motor -cycle near Halvad, his motor -cycle met with an accident when an incoming chhakda rickshaw collided with the motor -cycle. The appellant received serious bodily injuries. After initial treatment, he was shifted to Ahmedabad for further treatment. During treatment, he was advised amputation of his right leg below his knee. Eventually such a surgery was carried out. For the injuries received in the said vehicular accident, the claimant filed claim petition seeking compensation of Rs.11 lacs from driver, owner and insurer of the chhakda rickshaw.

(3.) THE Claims Tribunal partly allowed the claim petition and awarded compensation of Rs.5,23,040/ - to the claimant with interest at the rate of 12 per cent per annum from the date of claim petition till date of deposit.