RAJENDRA MEENA Vs. IFFCO-TOKIO GENERAL INS. CO.

JUDGEMENT

(1.) Leave granted.

(2.) The brief facts involved are that the appellant on 15/12/2007 at about 8 p.m. riding his motorcycle No.RJ14-SD6130 met with an accident with an autorickshaw bearing No.RJ-14-GA-1568. The appellant filed claim petition wherein the Motor Accident Claims Tribunal, Jaipur, Rajasthan (hereinafter referred to as 'MACT' for brevity) vide order dtd. 3/10/2013 awarded Rs.3,06,100.00 (Rupees Three Lakhs Six Thousand One Hundred only) towards compensation with simple interest @ 6% per annum from the date of filing of claim petition till the date of recovery of amount, to be paid by the driver/owner and Insurance Company jointly and severally. Being aggrieved by the order of MACT, the appellant approached the High Court for enhancement of the amount of compensation. The High Court partly allowed the appeal enhancing the compensation to Rs.8,07,567.00 (Rupees Eight Lakhs Seven Thousand Five Hundred Sixty Seven only) along with interest @ 8% per annum.

(3.) Assailing the inadequacy of compensation granted by the MACT and the High Court, in a case of 50% disability, the claimant/appellant has approached this Court in the present appeal.