VIJAY RAMCHANDRA MORE Vs. UNION OF INDIA

JUDGEMENT

(1.) Present is an appeal by the claimant seeking enhancement to the tune of Rs.40,000/- in addition to what has been awarded by the learned Tribunal below.

(2.) As the other party has not filed any Cross Objections and has also not challenged the accident, the liability of the respondent to pay compensation is not in dispute, therefore, this Court is not required to detail the facts.

(3.) Shri Thakkar, learned Counsel for the appellant, after taking me through the judgement and other material, placing reliance upon a Division Bench judgement of this Court in the matter of A.S. Rajara @ Raja Vamshyam vs. Prabhudas Mandas Patel & Anr., 1982 GLH 442, submits that in almost identical situation, a sum of Rs.75,000/- has been awarded to the victim, therefore, in the present case also, the appellant be awarded the same amount.