BIPINBHAI CHANDULAL SHAH Vs. KANAKSINH CHANDUJI VAGHELA

JUDGEMENT

(1.) This appeal has been filed by the original claimant under Sec.173 of the Motor Vehicles Act,1988 being aggrieved and dissatisfied with the judgment and award dated 10 -1 -2000 passed by the Motor Accidents Claims Tribunal No. 2 (Aux.), Ahmedabad, in MACP No. 1014 of 1995.

(2.) Facts in short are that a claim petition was filed by the claimant claiming compensation of Rs.4,00,000/ - for injuries suffered by him in an accident which occurred on 22 -2 -1995 outside Shahpur Darwaja, Near Adwait Ashram, Near Shankar Bhuvan. It was contended that the claimant was riding his motor cycle on the correct side of the road and when he reached on the way leading to Income Tax Road outside Shahpur Darwaja near Shankar Bhuvan, an Ambassadar Car No. GBP -527 belonging to opponent No. 2 driven by opponent No. 1 came from the opposite on the wrong side and dashed with his motor cycle causing fractures on the right leg of the claimant.

(3.) Para 3 XXX XXX XXX