LAWS(CHH)-2019-1-157

DHANESH KUMAR S/O KHUMAN SAHU Vs. CHANDRAHASH

Decided On January 04, 2019
Dhanesh Kumar S/O Khuman Sahu Appellant
V/S
Chandrahash Respondents

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the injured-Claimant/Appellant, seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal (FTC), Dhamtari, District Dhamtari (C.G.) vide award dated 20.03.2014 passed in Claim Case No.140 of 2013.

(2.) The claimant/Appellant claimed compensation of Rs.23,00,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act and Section 140 of the Amended Motor Vehicles Act 1994 for injury sustained by him in the motor accident.

(3.) Facts of the case, in brief, are that on 27.01.2013 deceased-Amar Singh, Asharam Sahu, Satish Dewangan, Virendra Kumar and the injured present Appellant were present beside one Charan betel shop and where chewing betel and at that time, Respondent No.1/driver of the offending vehicle Truck bearing registration No. CG-04- 1275 driving the said vehicle in a rash and negligent manner overturned the vehicle on the betel shop, due to which deceased- Amar Singh, Asharam Sahu, Satish Dewangan and Virendra Kumar died and the present Appellant received grievous injuries and during treatment of the Appellant, his left leg upto thigh has been amputated.