DHANUSH DHARI SINGH Vs. JASHWANT SINGH AND ORS.

JUDGEMENT

(1.) The appellant/injured claimant challenged impugned award dated 10.05.2013 passed by the Additional Motor Accident Claims Tribunal, Surajpur, district Surguja, Chhattisgarh (for short, 'the Tribunal') in Claim Case No.121 of 2011 wherein learned Claims Tribunal partly allowed the claim application and awarded a total compensation of Rs.75,000/- in lump-sum in an injury case.

(2.) Brief facts for disposal of this appeal are that on 10.10.2007 at about 4.35 pm appellant was travelling on motorcycle bearing No.CG15-CA2756 along with his brother-in-law Valmiki Singh and going towards Ambikapur. At that relevant time, when they reached Jaynagar Bazar, one mini truck bearing No.MP 21-C-8247 (hereafter referred to as 'offending vehicle') being driven rashly and negligently by respondent- 1, its driver, dashed motorcycle due to which the appellant sustained injuries on many parts of his body. Appellant was taken to Holy Cross Hospital, Ambikapur, where he took treatment as indoor patient for about six days. On account of injuries sustained by the appellant in the said accident, he filed a claim application claiming Rs.5,00,000/- in total on all heads mentioning therein that he sustained fracture injuries on his body and also incurred expenditure in repairing of his motorcycle. It has also been pleaded that the offending vehicle was owned and being driven by respondent- 1.

(3.) Respondent- 1 submitted reply to the claim application and denied all pleadings made in the claim application against him and further pleaded that appellant was a Government servant and entitled for reimbursement of all the medical expenses incurred by him for his treatment, therefore, he is not entitled for any amount of compensation.