NOIEL BRADY Vs. SANJIV OMNARAYAN SHRIVASTAV

JUDGEMENT

(1.) The present appellant, who is the original claimant before the Motor Accident Claims Tribunal (Aux.), Kachchh at Bhuj (for brevity, 'the Tribunal') in Motor Accident Claim Petition No. 266 of 1996 has challenged the judgment and award dated 31.08.2005 awarding compensation of Rs.3,26,736/-.

(2.) Short facts of the case on hand may be referred as under:

(3.) Heard, learned counsel Mr. Shah for the appellant and Mr. Majmudar for the respondent No. 2.