KULDEEP RAJ SINGH Vs. BRANCH MANAGER, I C I C I LOMBARD GENERAL INSURANCE COMPANY LIMITED, DISTRICT RAJNANDGAON

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimant/Appellant, seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Khairagarh, District Rajnandgaon (C.G.) vide award dated 18.07.2014 passed in Claim Case No. 07 of 2012.

(2.) The injured-Claimant/Appellant claimed compensation of Rs.5,29,950/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for the injuries sustained by him in the motor accident.

(3.) The facts of the case are that on 13.07.2011, Claimant/injured was coming from his brother,s vehicle Mopad bearing registration No. CG-08 A 1279 towards main road to his home, Respondent No.2/driver of the offending vehicle Bus bearing registration No. CG-04-ZA-0612 driving the said vehicle in a rash and negligent manner dashed the Mopad due to which the Appellant/Claimant sustained injuries on his right shoulder, right leg, right eye, face, left hand of his thumb and his tooth was also broken. The Appellant was hospitalized for 15 days.