ABHIRAM JHA Vs. JHUMUK LAL GOND

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of the compensation awarded by the motor accident claims tribunal, Khairagarh, District Rajnandgaon (for short 'the Tribunal') vide award dated 10.01.1998, passed in claim case No. 01/1992.

(2.) AS against the compensation of Rs.10,60,000/- claimed by the appellant/ claimant, by filling a claim petition under section 166 of the motor vehicles act, for the injuries sustained by him in the motor accident on 24.03.1991, the tribunal awarded a total sum of Rs.95,000/- as compensation along with interest @ 12% per annum from the date of award till the date of actual payment.

(3.) SHRI Dashrath Prajapati, learned counsel for respondents No. 1 and 2 also supported the award.