CHETAN LAL DEWANGAN Vs. ASHOK KUMAR

JUDGEMENT

(1.) Appellant Chetan Lal Dewangan is seeking enhancement of compensation awarded by the 1st Additional Motor Accidents Claims Tribunal, Rajnandgaon (in short 'the Tribunal') in claim case No.154/2008 vide award dated 25.02.2010.

(2.) As against the compensation of Rs.3,26,000/- 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 4.8.2008, the Tribunal awarded a total sum of Rs.88,800/- as compensation to the claimant along with interest at 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 that claimant Chetan Lal Dewangan sustained multiple injuries in the motor accident on 4.8.2008; the accident occurred due to rash and negligent driving of driver of offending vehicle i.e. bus bearing registration No. C.G. 07 E 0127 and as the offending bus was insured with the National Insurance Company Limited, the insurance company was also liable to pay compensation to the claimant.