KESHAV KUMAR SAHU Vs. SANJAY CHHATRI

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimant/Appellant, who is minor aged about 12 year, through his father, seeking enhancement of the compensation awarded by the Sixth Additional Motor Accident Claims Tribunal, Durg, District Durg (C.G.) vide award dated 31.07.2013 passed in Motor Accident Claim Case No.94 of 2013.

(2.) The Appellant/Claimant claimed compensation of Rs.10,41,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for injuries sustained by him in the motor accident.

(3.) Respondent No.1 is a driver, Respondent No. 2 is an owner and Respondent No.3 is an insurer of the offending vehicle Bolero bearing registration No. C.G.-04- DJ-1534.