SHASHIBHUSAN MISHRA Vs. NEW INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Appellant Shashibhusan Mishra is seeking enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Surajpur (for short "the Tribunal") vide award dated 9-12-2004, passed in Claim Case No. 04/2004.

(2.) XXX XXX XXX.

(3.) As against the compensation of Rs. 28,55,000/-, claimed by the appellant/claimant by filing a claim petition under Section 163-A of the Motor Vehicles Act for the Injuries sustained by him in the motor accident on 26-5-2003, the Tribunal awarded a total sum of Rs. 2,35,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.