SUNILBHAI ANILBHAI GAMIT Vs. KALIDAS DHIRUBHAI HALPATI

JUDGEMENT

(1.) Heard learned advocate Mr.H.M. Modi for the appellant and Mr.G.C. Mazmudar, learned advocate for the respondent/s. Perused the record.

(2.) Appellant herein is claimant before the Motor Accident Claims Tribunal of Bardoli in Motor Accident Claims Petition No.55/2007 which is renumbered as Motor Accident Claims Petition No.341/2012 and again renumbered as Motor Accident Claims Petition No.664/2015.

(3.) He has preferred such petition u/S.166 of the M.V. Act claiming Rs.5,00,000/- towards compensation because of grievous injuries sustained by him in a vehicular accident. Respondent Nos.1 to 3 are respectively driver, owner and insurer of one of the vehicle involved in the accident being truck No.GJ- 016-9658. None of the opponents have challenged the impugned judgment and award dated 21.4.2016 in such petition and, therefore, there is reason to believe that there is no dispute regarding nature of incident, its result and liability of the insurance company to pay compensation to the claimant - appellant. Therefore, factual details of the accident is not much material except to recollect the basic information.