KULDEEP DESHMUKH Vs. RAKESH KUMAR SODHILABIC

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 the Seventh Additional Motor Accident Claims Tribunal, Durg vide award dated 04.04.2018 passed in Claim Case No.000082 of 2015.

(2.) The claimant/Appellant claimed compensation of Rs.12,20,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for injury sustained by him in the motor accident.

(3.) The fact of the case is that on 23.03.2015 at about 06:25 PM when the Appellant/Claimant was going on his motorcycle towards Anjora, the driver of the offending vehicle Maruti-Van bearing registration No. CG 08 K 1146 driving the said vehicle in a rash and negligent manner dashed the motorcycle of the injured/Claimant. As a result thereof, the Appellant sustained grievous injuries on his right leg, knee and other parts of the body and his thumb also got fractured. Due to the injury sustained by the Appellant, he was taken to the Rajvanshi Hospital Nehru Nagar, where rod was inserted in his leg.