RAJESH ACHARYA Vs. BHARATLAL KOTADEYA

JUDGEMENT

(1.) With consent of the learned counsel for the parties, the matter is being heard and decided finally.

(2.) The present appeal has been preferred by the appellant-claimant against the judgment and award dated 27.06.2011 passed by the Motor Accident Claims Tribunal, Banswara, in M.A.C. Case No.263/2011 whereby the appellant-claimant was awarded an amount of Rs. 2,66,963/- as compensation for the injuries suffered by him in a road accident which occurred on 25.06.2007.

(3.) Learned Tribunal after framing of the issues, evaluating the evidence on record and hearing the counsel for the parties, decided the claim-petition of the appellant.