LALJI SURAJI SONI Vs. SULEMAN HASANBHAI CHAKI

JUDGEMENT

(1.) BY way of this appeal, the appellant-original claimant has challenged the judgment and award dated 20.01.2002, passed by the Motor Accident Claims Tribunal (Auxi-i), Kachchh at Bhuj, in M.A.C.P. No.73 of 1994, whereby the tribunal has awarded compensation in the sum of Rs. 2,37,000.00 to the claimant with interest at the rate of 9% per annum from the date of filing of the petition till realization.

(2.) THE brief facts leading to filing of this appeal are that on 05.10.1993 one Lalji Surji Soni, appellant herein, was going from Rampar Sarva to Todia on his scooter bearing registration No. GJ-12-B-4790 along with his daughter. When he reached near village Khombhadi, at that time on Tempo bearing registration No.GTY-7194 came from the opposite direction and dashed the scooter of the appellant. As a result of the said accident, the appellant and his daughter sustained grievous injuries, therefore, the appellant filed claim petition being M.A.C.P. No. 73 of 1994 before the Tribunal for compensation. The Tribunal after hearing learned advocates for both the parties and after recording the evidence decided the claim petition and passed the award as stated herein above against which the present appeal is filed by the appellant-original claimant

(3.) LEARNED counsel for the respondent supported the impugned judgement and award of the Tribunal and submitted that the Tribunal after considering the evidence on record has passed the impugned judgment and award. Therefore, he prayed to dismissed this appeal.