SHATRUGHAN MANJHWAR Vs. SANTOSH YADAV

JUDGEMENT

(1.) Appellant/ Claimant Shatrughan Manjhwar is seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Korba (for short 'the Tribunal) vide award dated 30.06.2007, passed in Claim Case No.280/2007.

(2.) As against the compensation of Rs. 16,10,000/- claimed by the appellant/ claimant by filing a claim petition through his father Narayan Singh under Section 166 of the Motor Vehicles Act for the injuries sustained by him in the motor accident on 05.04.2007, the Tribunal awarded a total sum of Rs.2,25,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) The Tribunal on a close scrutiny of the entire evidence led before it held the New India Insurance Company Limited, the insurer of the offending vehicle Dumper bearing registration No.CG.12-C/0702 liable to pay compensation to the claimant.