ASHISH MANHARBHAI SONI Vs. LALUBHAI VALAND

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and award dtd.01.07.2010 by the Motor Accident Claims Tribunal (Auxi.), Fast Track Court No.4, Vadodara in M.A.C.P. No.258 of 2005, the appellant has preferred the present appeal.

(2.) The short facts of the present case are that, On 14.11.2004, when the appellant was going to Dabhoi for taking Diwali Bonus and after finishing his work, he came back to Vadodara on motorcycle bearing registration no.GJ.6.BE.5116, he was sitting as a pillion rider on the said motorcycle. At that time, the respondent was driving his motorcycle in rash and negligent manner and dashed with S.T.Bus which was coming from the opposite side. Due to the said accident, the claimant sustained multiple fracture injuries on various parts of the body and was admitted at SSG Hospital Vadodara and therefore, the present appellant filed the Claim petition for getting compensation.

(3.) Heard Mr.Karna Dhomse, learned advocate for the appellant and Mr.S.C.Shah, learned advocate for the respondent no.3 and Ms.Vasavdatta Bhatt, learned advocate for the respondent no.4. Though served, none appears for the respondent nos.1 and 2.