SURESH PRASAD TRIPATHI Vs. JAI RAM SHUKLA

JUDGEMENT

(1.) This appeal is preferred by the claimantappellant for enhancement of compensation awarded to him by Motor Accident Claims Tribunal/First Additional District Judge, Chitrakoot ('Tribunal', for short), vide order dtd. 21/5/2005 in M.A.C.P. No.123/70/2001 (Dr.Suresh Prashad Tripathi v. Jai Ram Shukla and others) whereby claimant/appellant was awarded Rs.10,000.00, as compensation.

(2.) Brief facts of the case are that claimant/appellant was doctor in Civil Hospital, Chitrakoot. On 3/3/2001, at about 9:00 A.M., he was going from Kervi to Banda for an official work by bus bearing No. U.P.70S/8555. The driver of the bus was driving the bus rashly and negligently and by driving so, he hit the Jeep No.U.P.70J/9604 near Pand Nala Puliya, which was coming from the opposite direction. In this accident appellant sustained injuries. His right leg was fractured and he became permanently disabled. Only respondent No.3New Indian Assurance Company Ltd. contested the petition and filed its written statement.

(3.) It was claimed by the appellant that he incurred Rs.1,60,000.00 towards payment of medical bills and became disabled permanently to the tune of 50%, but learned Tribunal awarded only Rs.10,000.00 for pain and sufferings and rest of the prayers were declined.