MINOR HAFIZ JAMAL MOPHMADUMMAR Vs. MOHANSING U RAJPUT

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 31st August 1989 passed by Motor Accident Claims Tribunal No. 1 (Main), Ahmedabad in Motor Accident Claim Application No. 5 of 1988.

(2.) THE claim application was filed by minor Hafiz Jamal Mohmmadummar through her father, claiming compensation in the sum of Rs. 75000 (which was later on reduced to Rs. 25000/-) on account of injuries sustained by her in an accident occurred on 18th December 1986 with an auto rickshaw bearing No. GTM 3306. The said application came to be partly allowed and the Tribunal awarded a sum of Rs. 10000/- to the claimant along with interest at the rate of 12%. Feeling aggrieved that the compensation awarded is inadequate, the present appeal has been filed.

(3.) LEARNED Advocate appearing for the appellant submitted that the Tribunal ought to have awarded the entire amount of compensation as claimed by the appellant and the interest rate should have been 13% instead of 12%.