JAMUNA BAI Vs. MANSINGH

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988, filed by the appellant-claimant seeking for enhancement of the compensation awarded.

(2.) Challenge in the present appeal is to the award dated 24.1.2012 passed by the Additional Motor Accident Claims Tribunal, Balod, District Durg, in Claim Case No. 127/2011.

(3.) Vide the impugned award, the learned Tribunal, in an injury case, under Section 166 of the Motor Vehicles Act, has awarded a compensation of Rs.10,000/- in favour of the appellant-claimant with interest thereon at the rate of 6% per annum from the date of presentation of the claim application, with penal interest of 9% in case the amount of compensation is not deposited within a period of two months.