VIJENDRA KUMAR CHANDNIHA Vs. SITARAM DASERIYA

JUDGEMENT

(1.) APPELLANT/ Claimant Vijendra Kumar Chandniha is seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Dhamtari (for short 'the Tribunal') vide award dated 15.10.2009, passed in Claim Case No.83/2009.

(2.) AS against the compensation of Rs.9,00,000/- 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 18.10.2008, the Tribunal awarded a total sum of Rs.14,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) FOR the reasons best known to the claimant, no doctor was examined before the Tribunal for establishing the number and nature of the injuries said to have been sustained by the claimant in the motor accident and the fact that those injuries resulted in any permanent disability.