RAHIMBHAI SAMUBHAI SHAIKH Vs. VIJAYBHAI PARSOTTAMBHAI RANA

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 23rd October 2000 passed by learned Motor Accident Claims Tribunal (Main), Vadodara in Motor Accident Claim Petition No.1120/91 whereby the Tribunal has awarded a sum of Rs.15,000/- along with interest at the rate of 12% per annum.

(2.) THE appellant along with others had hired tempo bearing registration No.GQB 4419 and was travelling with goods by paying fare for going towards Padra. When they reached near Vishrampura village, the tempo dashed with a tree as a result of which the appellant and others sustained serious injuries. He therefore filed the aforesaid claim petition, wherein the aforesaid award came to be passed. This appeal is at the instance of the claimant for enhancement of compensation.

(3.) LEARNED advocate for the appellant is not in a position to point out anything from the record to take a contrary view of the matter. I am in complete agreement with the reasoning adopted and findings arrived at by the Tribunal. The appeal is therefore dismissed with no order as to costs.