RATAN KUMAR RAMRAIKA Vs. NATIONAL INSURANCE COMP LTD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS First Appeal From Order under Section 173 of the Motor Vehicle Act 1988 arises out of the judgment and award dated 31.10.2007, passed by Motor Accident Claim Tribunal/ First Additional District Judge, Gonda, in MAC No. 50 of 2004 (Ratan Kumar Ramaika v. National Insurance Company and others).

(3.) ACCORDING to the appellant the Tribunal has awarded a very meager sum as compensation overlooking the fact that the very huge amount was incurred towards treatment and further the injury has made him permanently disabled. Apart from the above, on account of his ailment, the studies of the children were also badly effected. Therefore, he has claimed for enhancement of compensation.