KARSANBHAI MERABHAI AAYAR Vs. VERSHI KHIMA HARIJAN

JUDGEMENT

(1.) THIS appeal is directed against the common judgment and award dated 06.05.1999 passed by the Motor Accident Claims Tribunal, Morvi [for short, "the Tribunal"] in Claim Petition Nos. 230/1989 and 5/1989 whereby, in the Claim Petition preferred by the appellant herein, i.e. Claim Petition No. 5 of 1989, the Tribunal has awarded an amount of Rs.3000/ - along with proportionate costs and interest thereon @ 12% per annum from the date of the application.

(2.) THE brief facts of the case are as under;

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The Tribunal has awarded a lump -sum amount of Rs. 3,000/ - along with proportionate costs and interests as compensation to the appellant. It is required to be noted that the said amount has been awarded only towards the expenses incurred by the appellant for the treatment taken by him for the injuries sustained in the accident.