MANIK REDDY Vs. SATYANARAYAN SONI

JUDGEMENT

(1.) The present is an appeal under Sec. 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 dtd. 25/1/2012 passed by the Sixth Additional Motor Accident Claims Tribunal, Raipur, in Claim Case No. 136/2011.

(3.) Vide the impugned award, the learned Tribunal, in an injury case, under Sec. 166/140 of the Motor Vehicles Act, has awarded a compensation of Rs.1,08,650.00 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.