PARSHURAM Vs. SANJAY SINGH PARIHAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant, a young boy of 17-18 years of age, was travelling from village Goth to Morena in Bus No.MP-06-P-0511. The bus got overturned due to which the appellant fell under the tyres of the bus and his right leg was crushed. Eventually, the said leg was amputated, rendering the appellant 80% permanently disabled. In a Claim Petition filed by the appellant under Sec. 166 of the Motor Vehicles Act, 1988, the Motor Accidents Claims Tribunal, Ambah, District Morena, Madhya Pradesh (for short, 'the Tribunal') awarded a sum of Rs.5,78,400.00 (Rupees Five Lakhs, Seventy Eight Thousand and Four Hundered) as compensation to the appellant along with simple interest at the rate of 7% p.a. from the date of institution of the claim till the date of its actual payment.