JITENDRA SINGH RAJPUT Vs. BIPUL BARMANLABIC

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimant, seeking enhancement of the compensation awarded by the Fourth Additional Motor Accident Claims Tribunal, Raipur (C.G.) vide award dated 10.12.2013 passed in Claim Case No. 320 of 2011.

(2.) The Claimant/injured claimed compensation of Rs.28,16,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for the injuries sustained in the motor accident.

(3.) The facts of the case are that on 25.01.2011 at about 10:35 AM, when the injured/Claimant was standing in front of Srishti Plaza, Avanti Vihar Colony with his vehicle Hero Hoda (Splender Plus) bearing registration No. CG-08-J-4847 near the house of Pushpendra, at that time Respondent No.1 rider of the offending vehicle Hero Honda (Passion Plus) bearing registration No. CG-04-DG-4064 driving the said vehicle in a rash and negligent manner dashed the Appellant/Claimant. The Claimant sustained grievous injuries on his head, mouth or jaw and other parts of the body in the said accident. He was hospitalized in Ramkrishna Hospital, Raipur from 25.01.2011 to 03.02.2011.