RAVI SHANKER CHAUBEY Vs. KRISHAN KUMAR YADAV

JUDGEMENT

(1.) THE Appellant Ravi Shanker Chaubey impugns a judgment dated 24.05.2010 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby a compensation of Rs.16,000.00 was awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 09.11.2003.

(2.) ON appreciation of the evidence, the Claims Tribunal found that although the accident was proved, but negligence on the part of the First Respondent was not proved. Relevant portion of the impugned judgment is extracted hereunder:

(3.) IT is urged by the learned counsel for the Appellant that the compensation awarded is too meagre and inadequate in view of the fact that the Appellant suffered 40% disability in respect of his right lower limb on account of post traumatic stiffness. Since the Appellant's income was more than Rs.40,000.00 per annum and