ABHAY GUPTA Vs. M.A. JALEEL

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, appeal is heard and disposed of finally at the stage of admission.

(2.) THE appellant having sustained certain injuries in a road traffic accident, filed a claim petition before MACT, Gulbarga seeking compensation under Section 166 of the Motor Vehicles Act from the owner and the insurer of the offending vehicle. The Tribunal, by impugned judgment, has awarded a sum of Rs. 1,62,473/ - with interest at 6% per annum from the date of claim petition till the date of realisation. Aggrieved by the sum awarded by the Tribunal, the claimant has preferred this appeal seeking enhancement of compensation.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal, we are of the view that the quantum of compensation awarded by the Tribunal is not just and reasonable and is on the lower side and therefore, the compensation awarded by the Tribunal is deserved to be enhanced.