SIDDHARTH Vs. BABU SHEIKH

JUDGEMENT

(1.) The appellant by way of present appeal, is praying for enhancement of amount of compensation granted by the Motor Accident Claims Tribunal, Nagpur.

(2.) The facts leading to the present appeal are that, the appellant/claimant was proceeding in Jeep bearing registration no. MH-31 G-7190 on Ridhora-Kondhali road, Dist. Nagpur. The driver of the jeep was driving the said vehicle in rash and negligent manner and at a high speed. The jeep gave a dash to the State Transport Bus resulting to which the appellant had sustained grievous injury. The appellant suffered permanent disability to the extent of 50% in his right leg.

(3.) The appellant preferred an application under Section 166 of the Motor Vehicle Act for grant of compensation. The total compensation claimed by the appellant was Rs. 2,30,000/-, however, the claim was restricted to Rs.2,00,000/-. The following are the heads under which the compensation was claimed by the appellant in the claim petition.