JASWANT CHANDRAKAR @ YASHWANT KUMAR Vs. SANTOSH KUMAR SINGRAUL

JUDGEMENT

(1.) Present is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act assailing the award dated 23/11/2015 passed by the learned 8th Additional Motor Accident Claims Tribunal, Bilaspur (C.G.) in Motor Accident Claim Case No. 20/2015.

(2.) Vide the impugned award, the Tribunal in a case of amputation under Section 166 of the Motor Vehicles Act has awarded a compensation of Rs.7,79,500/- with interest @ 6% per annum from the date of application.

(3.) While passing the impugned award, the Tribunal has fastened the liability of payment of compensation upon the Insurance Company.