SHYAMSUNDAR GAUTAM Vs. FANESHWAR NATH PATLE

JUDGEMENT

(1.) This appeal arises out of the award dated 11.10.2013 passed by Additional Motor Accident Claims Tribunal (for short the "Tribunal") Bilaspur in Claim Case No. 69/2012 awarding a compensation of Rs. 2,27,400.00 in favour of the appellant/claimant.

(2.) Facts of the case in brief are that on 8.11.2011 when the appellant/claimant was standing near Janjgir turning to catch the bus, a Tavera car bearing registration No. CG-11-E/0470 driven by respondent No.1 herein in a rash and negligent manner came there and hit him as a result of which he suffered injuries on various parts of his body including fracture of bones of head, spine, nose and right shoulder and for which he remained hospitalized from 8.11.2011 to 24.11.2011 in Apollo hospital. A claim petition was filed by him claiming a compensation of Rs. 18,15,000.00 inter alia pleading that before the accident he was working as Supervisor with Subhash Trading Balaji Rice Mill and was earning Rs. 10,000.00 per month and that on account of the permanent disability suffered by him he has lost his job.

(3.) Pleadings of the claimant have, however, been denied by the respondent No.1 (driver of the offending vehicle) and respondent No.3 (the insurance company).