MAKWANA JAYANTIBHAI NANJIBHAI Vs. PARMAR SANJAYKUMAR RAYSANGBHAI (DELETED)

JUDGEMENT

(1.) Heard learned advocate Mr.Vakil for the appellant and learned advocate Mr.Dwivedi for the respondent/s. Perused the record as well as R and P.

(2.) The appellant herein is original claimant before the Motor Accident Claims Tribunal at Banaskantha @ Palanpur in Motor Accident Claims Petition No.616 of 2006. The appellant - victim of the road accident has preferred such application claiming compensation of Rs. 10,00,000/- because of injuries sustained by him in a vehicular accident that took place on 11.1.2006 since the driver, owner and insurer of the involved vehicle has not challenged the award dated 14.7.2015 whereby Tribunal has awarded Rs. 5,56,740/- as compensation to the claimant. It becomes clear that there is no dispute regarding nature of incident, its result and liability of insurance company and, therefore, those issues are not much relevant to reproduce herein more particularly when it is well described in the impugned award as well as in the pleadings.

(3.) However, when claimant has preferred this appeal mainly on the ground of quantum of compensation, the basic information needs to be recollected herein so as to decide that whether amount awarded by the Tribunal on different heads as under is just and reasonable or not:- <FRM>JUDGEMENT_117_LAWS(GJH)9_2018_1.html</FRM>