VINEET KOTHARI, J. - (1.) HEARD learned Counsels.
(2.) THIS appeal is directed against the MACT Award dt. 18.11.1996 deciding Claim Case No. 152/96. The injured Hari Krishan Patel, a Patwari, was driving his Motor Cycle No. RJ -12 -3878 and was hit by another Motor Cycle driven by respondent Ramji, who according to injured claimant was under the influence of liquor and driving the Motor Cycle in rash and negligent manner and hit the claimant by coming from wrong side of the road. On account of the said accident, the injured claimant suffered injury on his left eye and his vision of left eye was also reduced.
(3.) LEARNED Counsel for the appellant claimant submits that on account of said accident the injured claimant spent Rs. 30,000/ - on his medical treatment and incidental travelling to various places in Gujarat, whereas, the learned Tribunal has awarded only Rs. 16,500/ - on account of medical expenses and Rs. 11,000/ - towards incidental travelling and Rs. 5500/ - on account of mental harassment etc. and total compensation of Rs. 35,000/ - has been awarded by the learned Tribunal.;