NAUTAMLAL DEVJIBHAI KESHARIYA Vs. MILINDBHAI KISHORBHAI MUNGPARA

JUDGEMENT

(1.) Present appellant, who is original claimant in MACP No.165 of 2005 before the Motor Accident Claims Tribunal (Auxi), Gondal, has challenged the judgment and award dated 05.07.2007 awarding compensation of Rs.94,700/- together with interest @ 9% per annum from the date of claim petition till realization of the amount with proportionate costs to the claimant.

(2.) The short facts of the present case are as under:

(3.) Heard learned advocate for the appellant and learned advocate for the respondent no.2. No arguments was advanced from the respondent no.1.