GANPATI HARIBHAU GHOGRE Vs. BHAGWAN GOVINDRAO JANGLE

JUDGEMENT

(1.) By this appeal, the appellant is seeking enhancement of compensation.

(2.) Brief facts of the case are as under :- On 1/1/2000, the appellant was going from village Kerwadi to Palam in auto-rickshaw bearing no.MCB-8615 (MH-21-B/3446). Due to rash and negligent driving of the driver of auto-rickshaw, it came to be turtled and the appellant and other passengers sustained several injuries. The offence was registered against the driver of the auto-rickshaw i.e. respondent no.1 herein for rash and negligent driving. The appellant filed claim petition for getting compensation before the Motor Accident Claims Tribunal, Parbhani (For short, "the Tribunal"). The Tribunal has awarded compensation of Rs.30,000.00. Against the said judgment and order this appeal for enhancement.

(3.) It is contention of the learned counsel for the appellant that the Tribunal has not considered the permanent disability of 17% caused to the appellant. The Tribunal has not properly awarded the amount, hence requested to allow the appeal.