KAMALKESHWAR RAMAKANT PANDEY Vs. SUKHDEVRAJ KHERATILAL SHARMA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with th judgment and award passed MACP No.433 / 1992 (2), dated 28th February, 2006 by the Motor Accident Claims Tribunal, Ahmedabad, the appellant has filed the present appeal seeking enhancement of compensation.

(2.) The short facts of the present appeal are as under.

(3.) Mr.S.C.Shah, learned advocate for the appellant has drawn attention of this Court towards para - 16 of the judgment passed by the learned tribunal and contended that so far as the head injury caused to the present appellant is concerned, the learned tribunal has awarded very meagre amount of Rs.10,000/- towards the pain, shock and suffering. In fact, the learned tribunal ought to have awarded Rs.45,000/- to Rs.50,000/- towards the pain, shock and suffering. In this way, he has urged to enhance the amount of compensation.