LAXMAN RAM Vs. NEELAM TRANSPORT COMPANY

JUDGEMENT

(1.) APPELLANT/ Claimantis seeking enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Ambikapur (for short 'the Tribunal') vide award dated 06.01.2006, passed in Claim Case No.63/2003.

(2.) AS against the compensation of Rs.15,60,000.00, 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 03.11.2002, the Tribunal awarded a total sum of Rs.6,01,600.00 as compensation along with interest @ 7% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) CLAIMANTWAS aged about 40 years on the date of the accident. He was Khalasi/ Cleaner by occupation. At the time of the accident even according to the claimant, no other vehicle was involved in the accident. The claimant in his claim petition has not even alleged any negligence on the part of the driver of the bus. The claimant pleaded that he used to earn Rs.3,000.00 per month as Khalasi/ Cleaner.