AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. SADGUNABEN KISHORBHAI BRAHMBHATT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Ahmedabad (hereinafter referred to as "the learned tribunal") in MACP No. 890/2000 dated 26-10-2005 by which the learned tribunal has partly allowed the said Claim Petition and has awarded a total sum of Rs.1,45,500/- towards compensation for the injuries sustained by the original injured claimant, the appellant herein - original opponent - Ahmedabad Municipal Transport Service has preferred the present First Appeal.

(2.) Though served, nobody appears on behalf of the respondent.

(3.) By the impugned judgment and award the learned tribunal has awarded a total sum of Rs.1,45,500/- to the original injured claimant under different heads;