VINOD KUMAR KAFLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal filed by the claimant/appellant arises out of the award dtd. 26/10/2017 passed by Additional Motor Accident Claims Tribunal (for short the "Tribunal") Raipur in Motor Accident Claim Case No.401/2016 whereby in an injury case compensation of Rs.2,61,000.00 has been awarded to the claimant/appellant herein.

(2.) Facts of the case, in brief are that on 23/4/2016 at around 10.45 PM, when the claimant/appellant along with his friend Swapnil Soni was going to Raipur from Amleshwar on his motorcycle bearing registration No.CG-04-DC-5887. When they reached near Amleshwar Mahadev Ghat, the respondent No.1, driver of the offending vehicle Wagon-R bearing registration No.CG-07-M-8794, driving his vehicle in rash and negligent manner, dashed the motorcycle of the claimant near Amleshwar Mahadev Ghat, as a result of which, the claimant/appellant suffered number of injuries on his body including fracture of femur bone of right leg. After the incident, the claimant was treated in K.C. Multi Specialty Hospital, Raipur from 24/4/2016 to 8/5/2016. A claim case was filed by the claimant/appellant claiming compensation to the tune of Rs.20,28,000.00 under various heads, inter alia, pleading that he was takign trainign of Plumber in ITI after 12th Pass and earnign Rs.8,000.00 per month by plumber work and the claimant is unable to perform his day to day work and there is gross downfall in his income.

(3.) Pleadings of the claimant has, however, been denied by the respondent/insurance company.