BEEMAN RAY Vs. KESHAV RATAN

JUDGEMENT

(1.) The Claimant/Injured has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 seeking enhancement of compensation awarded by the Additional Motor Accident Claims Tribunal, South Bastar, Dantewada (C.G.) vide award dated 30.09.2014 passed in Claim Case No. 267 of 2014.

(2.) The injured- Claimant/Appellant- Beeman Ray, aged about 59 years, claimed compensation of Rs.19,20,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for injury sustained by him in the motor accident.

(3.) Brief facts of the case are that on 12.08.2008 the Claimant- Beeman Ray had gone to Bacheli from Kirundul by sitting in a Jeep of Contractor for bringing machanic, when he was returning from Kirundul with the machanic, Respondent No.1/non-applicant No.1- Keshav Ratan, driver of the offending Bus bearing registration No. CG-07/E/0481, owned by non-applicant No.2 and insured with non-applicant No.3, driving the said Bus in a rash and negligent manner dashed the jeep in which the Claimant was sitting. As a result thereof, Beeman Ray sustained injuries on elbow of his left hand, right hand and right thigh. He also suffered permanent disability on his right thigh.