MOTI CHANDAN SAHU Vs. KULESHWAR PANDEYLABIC

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 Second Additional Motor Accident Claims Tribunal, Raipur, C.G. vide award dated 18.11.2013 passed in Claim Case No.194 of 2012.

(2.) The injured-Claimant/Appellant claimed compensation of Rs.14,50,000/- 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 Appellant/Claimant - Moti Chandan Sahu, aged about 50 years was working as Assistant in the Polytechnic College, Rudri, District Dhamtari. On the date of accident i.e. 25.07.2008, Appellant/Claimant with his Principal was going from Raipur to Dhamtari by his own vehicle, as soon as they reached at about 02:45 PM in between village Dandesar & Village Chhati, Respondent No.1 (driver-cum-owner) of the offending vehicle Truck bearing registration No. CG-04-ZC-3750 driving the said vehicle in a rash and negligent manner dashed the Appellant's vehicle due to which the Appellant/Claimant received injuries on various part of the body.