RAVAL SURENDRAKUMAR KANTILAL Vs. NAZIR AHEMAD JENUMIYA SAIYAD

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 25.06.2001 passed by the Motor Accident Claims Tribunal (Main.), Mehsana in Motor Accident Claim Petition No. 1154 of 1994 wherein the learned Tribunal has partly allowed the aforesaid claim petition by awarding compensation in the sum of Rs. 75526/- along with proportionate costs and interest at the rate of 9% per annum from the date of claim petition till realization.

(2.) ON 30.08.1994 at about 4.30 p.m. the claimant was standing on platform No.9 of the Mehsana ST depot to reach his village at Unava. Meanwhile one ST bus of the route of Mehsana to Kanthravi came on the platform. When the claimant was entering in the ST bus by catching the door with the help of right hand and his left hand was out of the door, the conductor of the bus closed the door as a result of which left hand of the claimant was crushed between door and he received serious injuries. He took prolonged treatment. He therefore, filed the aforesaid claim petition wherein the learned Tribunal passed the aforesaid award. This appeal is at the instance of claimant for enhancement of compensation.

(3.) HEARD learned advocates for the respective parties and perused the documents on record.