RAMESH KUMAR Vs. RATAN KUMAR SINGH

JUDGEMENT

(1.) This appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (for short MV Act) challenging the award dtd. 15/1/2019 passed in Motor Accident Claim Case No. 185/2016 by the Motor Accident Claims Tribunal, Surajpur, CG.

(2.) This is an injury case where against the award claimed of Rs.10,00,000.00, learned Tribunal vide award under challenge awarded the compensation of Rs.1,66,962.00. Hence this appeal for enhancement.

(3.) On 9/3/2015, according to the claim instituted by the appellant/claimant, when he was going to Baikhuntpur on motorcycle ridden by one Sintu, the offending vehicle being car No. CG 15 B - 4595 driven by respondent No. 1 herein in a rash and negligent manner and insured with respondent No. 2, came there and hit his motorcycle as a result of which he is stated to have suffered grievous injuries on his entire body including head, the bone of which got fractured.