RUDRESH Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation being dis-satisfied with the quantum of compensation awarded by the Tribunal.

(2.) . The appellant filed claim petition under Section 166 of the Motor Vehicles Act seeking compensation of Rs.5,00,000/- for the personal injuries sustained by him in the Motor Vehicle accident that occurred at about 4.00 p.m. on 25.03.2002.

(3.) THE claimant is minor aged about 12 years as on the date of accident. The Respondent/Insurer contested the petition. The Tribunal, on assessment of oral and documentary evidence, answered the issue regarding actionable negligence in the affirmative and the said finding has not been challenged by the insurer of the offending vehicle, therefore, the said finding has become final. The Tribunal after referring to the oral and documentary evidence has awarded compensation of Rs.1,00,000/- under different heads as under:- Pain and sufferings Rs. 50,000/- Loss of amenities, conveyance charges, Rs. 10,000/- Nourishment and attendant charges Medical expenses Rs. 10,000/- Future Medical expenses Rs. 12,000/- Loss of notional income Rs. 18,000/- Total Rs.1,00,000/- The claimant is dis-satisfied with the said award.