NARENDRA KUMAR PAL Vs. SANTOSH KUMAR CHAKRADHARI

JUDGEMENT

(1.) Appellant-Narendra Kumar Pal, a minor boy aged about 16 years has filed this appeal through his father for enhancement of the compensation awarded by the 14th Additional Motor Accidents Claims Tribunal, Raipur (for short "the Tribunal") vide award dated 26-4-2005, passed in Claim Case No. 22/2004.

(2.) As against the compensation of Rs. 21,00,000/- claimed by the appellant/claimant by filing a claim petition under Section 166 of the Motor Vehicles Act for the injuries sustained by him in the motor accident on 27-8-2002, the Tribunal awarded a total sum of Rs. 25,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) Shri Aditya Khare, learned Counsel for the appellant vehemently argued that the Tribunal has erred in awarding low compensation of Rs. 25,000/- only though the appellant/claimant sustained multiple serious injuries including fractures in the motor accident resulting in permanent disability.