PUSHPABEN MAHIJIBHAI RABARI Vs. GOPALDAS BHIKHABHAI RABARI

JUDGEMENT

(1.) Heard learned advocate Ms.Hotchandani for the appellant, Mr. Thomas and Mr. Nanavati, learned advocates for the concerned respondent/s. Perused the record.

(2.) The appellant herein is original claimant before the Motor Accident Claims Tribunal (Aux.) at Vadodara in Motor Accident Claims Petition No.1825/2008.

(3.) The appellant - claimant has filed such Motor Accident Claims Petition claiming Rs. 7,25,000/- for the injuries sustained by her in the vehicular accident which took place on 27.3.2008 when she was travelling as a pillion rider on the motor cycle No.GJ-6CG-1816, which was driven by her brother in law opponent No.1 herein, when one auto rickshaw No.GJ-6-TT-275 had came rashly and negligently in full speed and dashed with the motor cycle resulting into serious injuries to the claimant on her left foot.