KHEMLAL Vs. BAGHEL BADOI

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation awarded by the Additional Motor Accidents Claims Tribunal, Dhamtari Civil Dist. Raipur (for short 'the Tribunal') in Claim Case No.25005 vide its award dated 15th February, 2006.

(2.) AS against compensation of Rs.21,00,000/- claimed by the appellant/claimant -by filing claim application under Section 166 of the Motor Vehicles Act, 1988 (henceforth 'the Act') for the injuries sustained in the motor accident on 09.12.2003, the Tribunal has awarded a total sum of Rs.2,71,750/- as compensation along with interest @ 6% per annum.

(3.) ON the other hand, Shri Ashish Beck, learned counsel appearing for respondent No.3 - insurance company supported the award and submitted: in the facts and circumstances of the present case, the amount of compensation awarded by the Tribunal is just and proper compensation which does not call for any interference.