PRAKASH CHAND JAIN Vs. NARENDRA KUMAR

JUDGEMENT

(1.) APPELLANT /claimant Prakash Chand Jain is seeking enhancement of the compensation awarded by 12th Additional Motor Accident Claims Tribunal, Durg (for short 'the Tribunal ') vide award dated 9.11.2009, passed in Claim Case No. 87/2009.

(2.) AS against the compensation of Rs. 30,00,000 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 25.6.2004, the Tribunal awarded a total sum of Rs. 1,04,444 as compensation to the claimant along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) AS the insurer of the above offending vehicle Santro Car has impugned award challenging the above finding recorded by the Tribunal, the same now has attained finality.