LALIT KUMAR PATRE Vs. RAM BAHADUR

JUDGEMENT

(1.) This appeal was preferred by an unfortunate claimant in the High Court of Madhya Pradesh, which has been received on transfer to this Court. In view of the questions involved in this appeal regarding grant of no fault liability Smt. Geeta Shukla, Advocate present in Court proposed to assist the Court by appearing as Amicus Curiae, Record was given to her. As prayed the matter has been taken after some time.

(2.) Heard learned Counsel for the parties.

(3.) The appellant/claimant has filed this appeal on 12-4-99 for enhancement against the award dated 10-11-1998 passed by the Additional Motor Accident Claims Tribunal, Mungeli. Learned Tribunal found that the appellant suffered permanent disability but, granted only Rs. 5,000.00 towards no fault liability.