MOHD. RIYAZ Vs. AKBAR SHAH

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matters are being heard and disposed of finally. S.B. Civil Misc. Appeal No. 1234/2017:-

(2.) The present appeal has been preferred by the appellant-claimant against the judgment and award dated 13.01.2017 passed by Motor Accident Claims Tribunal No.1, Udaipur in M.A.C. Case No. 965/2015, whereby the Tribunal awarded a sum of Rs.5,17,700/- to the appellant-claimant on account of the injuries suffered by him in the accident which occurred on 19.02.2015.

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