VAGHIBHAI CHANDABHAI CHAUHAN Vs. DELETED

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 13/3/2009 passed in Motor Accident Claims Petition No.1363 of 1999 by learned Motor Accident Claims Tribunal (Aux.), 2 nd Additional District Judge, Nadiad, the appellant - original claimant has preferred the present appeal under sec. 173 of the Motor Vehicles Act ("the Act" for short) seeking, inter alia, enhancement of compensation.

(2.) The original claim of the claimant was for Rs.20,00,000.00. However, learned Tribunal has awarded a sum of Rs.6,13,280.00 with 9% interest under the various heads as under.

(3.) It is the case of the claimant that on 22/12/1998 he was driving ST Bus No.GJ 18 V 3006 from Jhalod to Chandkheda, Ahmedabad. At the relevant time, driver of the truck bearing registration No.GQB 6390 was driving the said truck in rash and negligent manner and thereby dashed with the ST Bus driven by the claimant. As a result thereof, the claimant sustained serious injuries and was admitted in VS Hospital. The claimant had to undergo knee operation. However, because of injuries, right leg below knee came to be amputed. Thus, the claimant has approached the learned Tribunal by way of an application under sec. 166 of the Act seeking, inter alia, compensation for the injuries so received arising from the motor vehicular accident.