BARSURAM KOLA Vs. PRABHUNATH YADAV

JUDGEMENT

(1.) The present is a claimant's appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Bhanupratappur, District North Bastar Kanker, in Claim Case No. 16/2014.

(2.) Vide the said impugned award, the Tribunal, in a proceeding under Section 166 of the Motor Vehicles Act, has granted a compensation of Rs.69,320/- to the claimant with interest thereon at the rate of 6% per annum.

(3.) It is case a where on 29.1.2014 the appellant-claimant was hit by a Crain No.CG07-ZH/0418, driven by respondent no.1, owned by respondent no.2 and insured with respondent no.3, resulting in sustaining of grievous injuries on the different parts of his body.