MOTIRAM Vs. JALESHWAR

JUDGEMENT

(1.) APPELLANT/claimantis seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Bemetara, district Durg (for short 'the Tribunal') vide award dated 30.01.2010, passed in Claim Case No.66/2009.

(2.) AS against the compensation of Rs.13,40,000/- 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 23.04.2009, the Tribunal awarded a total sum of Rs.5,70,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) BEFORE the Tribunal though the claimant produced a disability certificate certifying his disability to the extent of 30%, for the reasons best known to the appellant/ claimant, the doctor who had issued the disability certificate was not examined before the Tribunal for proving the contents of the certificate.