NIRMAL SINGH Vs. RAM SALAUNE

JUDGEMENT

(1.) This appeal has been filed by appellant/claimant under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as ' M.V. Act ') challenging the legality, validity and propriety of impugned award dated 23/11/2012 passed by Sixth Additional Motor Accident Claims Tribunal, Durg District Durg (C.G.) (hereinafter referred to as 'Claims Tribunal') in Motor Accident Claim Case No.15/2011, whereby learned Claims Tribunal allowed the claim application in part and awarded a total sum of Rs.1,63,878/- as compensation in an injury case.

(2.) Brief facts relevant for disposal of this appeal are that on 30/12/2010 at about 1.45 pm, when appellant/claimant was travelling on a Motorcycle bearing registration No.CG-07/LX/6098 and going to Radhika Nagar from Supela, at that relevant time, one Maruti Car bearing registration No.MP-17/CA/1745 (hereinafter referred to as 'offending vehicle') dashed motorcycle of appellant/claimant. In the aforementioned accident, appellant/claimant suffered injuries over his right leg/thigh and back along with other injuries. On medical examination, it was found that appellant/claimant suffered fracture injury on his right leg. He was initially admitted to J. L. N. Hospital and Research Centre, Bhilai and thereafter, he was shifted to Ramkrishna Care Hospital at Raipur where he took treatment as inpatient from 01/01/2011 to 09/01/2011.

(3.) After recovering from injuries suffered by him appellant/claimant filed claim application before the concerned Claims Tribunal claiming Rs.6,80,000/- as compensation mentioning therein that he suffered permanent disability to the extent of 31%.