NITINBHAI KANAIYALAL PANDYA Vs. GOVINDBHAI VITTHALBHAI VASAVA (DRIVER)

JUDGEMENT

(1.) Heard learned advocate Mr.Mohsin Hakim for Mr.Sabir Saiyyad for the appellant and learned advocate Mr.Tanmay Karia for the respondent no.3. Perused the record.

(2.) The appellant herein is original claimant and has preferred Motor Accident Claim Petition before the Motor Accident Claims Tribunal, Kheda District at Nadiad on 02.01.2004. Such claim petition was numbered as Motor Accident Claim Petition No.15 of 2004 before the Tribunal at Nadiad. However, on bifurcation of Kheda District, the petition has been transferred to Tribunal of Anand District at Anand by order dated 27.09.2006.

(3.) By impugned judgment and award in such petition which was renumbered as Motor Accident Claim Petition NO. 6056 of 2006, the Tribunal of Nadiad has awarded an amount of Rs.2,35,109/- as compensation to the appellant - claimant. However, being aggrieved by such award mainly on the ground of quantum of compensation awarded by the Tribunal so also for a period of interest restricted by the tribunal when interest is awarded only with effect from 18.07.2011 though claim petition was filed on 10.01.2004, injured claimant has preferred this appeal.