LAWS(GJH)-2019-3-186

HIMANTBHAI @ HIRALAL JIVABHAI PATEL Vs. MANEKLAL NARAYANDAS SONI

Decided On March 06, 2019
Himantbhai @ Hiralal Jivabhai Patel Appellant
V/S
Maneklal Narayandas Soni Respondents

JUDGEMENT

(1.) This appeal is filed by the appellant - original claimant challenging the judgment and award dated 30.11.2002 passed by the learned Motor Accident Claims Tribunal (Main), Mahesana (herein after referred to as 'Tribunal') in Motor Accident Claim Petition No. 1029 of 1993 whereby, the learned Tribunal was pleased to partly allow the said claim petition awarding compensation to the appellant - claimant to the tune of Rs.1,39,400/- together with proportionate costs and interest, holding liable to pay the compensation to the opponents therein jointly and severally.

(2.) Since, there is no dispute as to the facts of the case, this Court deems it proper not to detail the same here. Least is to say, on 09.05.1993 in a vehicular accident between scooter, being driven by the appellant - claimant, and the Maruti car, being driven by the respondent No. 1, the appellant sustained serious injuries and received permanent disability for which, he had filed the aforesaid claim petition claiming compensation of Rs.5 lakh, in which, the Tribunal has passed the aforesaid award.

(3.) Heard, learned counsel Mr. Amit Patel for the appellant and learned counsel Ms. Karuna Rahevar for the respondent No. 3.