NOORMAMAD JUMA MAJOTHI Vs. PARSHOTTAM K VAGHASIA

JUDGEMENT

(1.) Present appeal is against the award passed by the Tribunal vide which Tribunal has awarded Rs.1,60,000/- compensation payable to the claimant/s.

(2.) Brief facts of this case are that accident has taken place on 24.10.1982 between the Truck and Motor Cycle. Motor Cycle was being driven by Parshottam Karshan Vaghasiya (claimant in MACP No.68 of 1983) and the pillion rider was Patodia Parshottam Jivabhai (claimant in MACP No.69/1983). Because of this accident, both the claimants filed separate claim petitions.

(3.) The present claimant claimed a sum of Rs.4 Lacs on account of amputation of his foot. The Tribunal after taking into consideration the facts of the case, awarded compensation to the tune of Rs.1,60,000/- by the order dated 2nd May, 1988. The Insurance Company involved in this case has challenged the award to the tune of Rs.80,000/- which is pending for disposal.