SURENDRAKUMAR KANITLAL RAVAL Vs. DESAI LEBHABHAI GANESHBHAI

JUDGEMENT

(1.) BY way of this appeal, the appellant-original opponent No.2 has challenged the judgment and award dated 27.08.2004, passed by the Motor Accident Claims Tribunal(Main), Mehsana, in M.A.C.P. No.1062 of 2003, whereby the tribunal has awarded compensation in the sum of Rs. 70,000.00 to the claimant with interest at the rate of 6% 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 10.7.2003 one Surendrakumar Kantilal Raval, appellant herein, was travelling in a bus bearing registration No. GJ-18v-1966 with a view to attend his duty from Mehsana to Ahmedabad. While he was climbing down from the bus, the driver suddenly started the bus. As a result of which he sustained injuries on his finger, therefore, he filed claim petition being M.A.C.P. No.1062 of 2003 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.