HARCHARAN SINGH Vs. VIKKI SINGH

JUDGEMENT

(1.) This is claimant's appeal seeking enhancement of compensation awarded by the Additional Motor Accidents Claims Tribunal, Janjgir, District Janjgir-Champa (C.G.) in Claim Case No. 31/2013 vide award dated 10.12.2013.

(2.) As against compensation of Rs.16,70,573/- claimed by the Claimant/Appellant by filing claim application under Section 166 of the Motor Vehicles Act, 1988 for the injuries sustained by him in the motor accident on 25.04.2010, the Tribunal has awarded a total sum of Rs.75,000/- as compensation along with interest @ 9% per annum from the date of application till its actual payment.

(3.) Facts of the case, in brief, are that on 25.04.2010, the Claimant/Appellant along with his family members was going to Korba by Innova Car bearing registration No. CG-12/R/0638, when they reached Village Seoni near petrol pump, non-applicant No.2- Tarsen Jit Singh @ Satte Singh Dhillo, driver of the offending vehicle Truck bearing registration No. CG-04/J/4977, owned by non-applicant No.1 and insured with non-applicant No.3, driving the offending vehicle in a rash and negligent manner, dashed the Innova Car. Due to the said accident, the Claimant sustained grievous injuries and as per Ex.-A-29 he suffered 30% permanent disability.