RAJMAL @ RAJENDRA Vs. KAILASH GOODS TRANSPORT CO.

JUDGEMENT

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

(2.) The present appeal has been filed against the judgment and award dtd. 27/8/2018 passed by learned Motor Accident Claims Tribunal, Banswara in Motor Accident Claim Case No. 376/2012 whereby, the Tribunal awarded a sum of Rs.3,90,100.00 in favour of appellant-claimant on account of the injuries sustained in the accident which occurred on 23/4/2010.

(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 appellant-claimant.