SANTOSH NISHAD Vs. KRISHNA KUMAR KHUNTE

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 Motor Accident Claims Tribunal, Mungeli (C.G.). vide award dated 13.04.2018 passed in Claim Case No. H 32 of 2017.

(2.) The Claimant/Appellant- injured aged about 36 years claimed compensation of Rs.16,10,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for grievous injuries sustained by him in the motor accident.

(3.) Facts of the case, in brief, are that the Appellant was coming on his motorcycle along with his friend namely Dilharan Nishad from village Noniyakachhar to his village, when they reached near the Collectorate Office and saw that the one Jeep bearing registration No. CG 04/B/1512 was coming in a rash and negligent manner, he stopped his motorcycle on left side and was waiting for passing of the Jeep. However, Respondent No.2/driver of the offending vehicle Jeep driving the said vehicle in a rash and negligent manner dashed the motorcycle of Santosh Nishad. Appellant- Santosh Nishad sustained grievous injuries on his head, right side of his waist, right leg and knee. Due to the said accident, Appellant's friend also sustained grievous injuries.