SHAILESHBHAI RAVJIBHAI PATEL Vs. VILAS RAMBHAU PATIL

JUDGEMENT

(1.) This Appeal under section 173 of the Motor Vehicles Act, 1988 is preferred by the claimant of M.A.C.P. No.563/1992 for enhancement of the compensation awarded by the Tribunal vide the judgment and award dated 30.12.2009 passed by the learned Motor Accident Claims Tribunal (Main), Surat.

(2.) From the record, it appears that the learned Motor Accident Claims Tribunal (Main), Surat had stayed the common oral judgment in M.A.C.P. Nos.563/1992 and 564/1992. Out of the two claim petitions, the claimant of M.A.C.P. No.563/1992 have come before this Court in an Appeal.

(3.) The brief facts which rise to the present Appeal are as under:-