CHANDRESHBHAI NARENDRA TRIVEDI Vs. MANAGER

JUDGEMENT

(1.) Heard learned advocate Mr. Hriday Buch appearing on behalf of appellant, learned advocate Mr. H.S. Munshaw appearing on behalf of respondent No.1 - Ahmedabad Municipal Transport Service and learned advocate Mr. Maulin R. Raval appearing on behalf of respondent No.2. Respondent No.3 is served, but, no appearance is filed on behalf of respondent No.3.

(2.) The present appeal is filed by appellant - original claimant - Chandreshbhai Narendra Trivedi of Rs.5 lakhs for Court Fees. The Claims Tribunal, Ahmedabad has dismissed the claim petition by award dated 16th December 1998. Therefore, present appeal is filed.

(3.) The appellant has filed Motor Accident Claim Petition no.359 of 1993 against the respondents due to bodily injuries, sustained to the applicant in vehicular accident on 17th November 1993. The total claim for compensation was made for Rs.8,50,000/-.