SHARAD Vs. BALDEO

JUDGEMENT

(1.) HEARD the learned No. 1. None for the respondent No. 2,

(2.) THIS appeal is directed against the judgment and award dated 17. 10. 1992 passed by the Member, Motor Accidents claims Tribunal, Nagpur in Claim Petition no. 178 of 1990 filed under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') on the contentions that the compens ation awarded is grossly inadequate.

(3.) BRIEF facts are as under: the accident occurred on 26. 10. 1989 at about 9 a. m. in front of Gondwana Wine shop, Ravi Nagar, Amravati Road, Nagpur. The claimant was going to attend his college on bicycle and at that time the offending truck bearing No. MTG 4200 owned by the respondent No. 1 had come from the back side in a high speed. The truck gave dash to the claimant causing him grievous injuries and consequential permanent disablement. The claimant was immediately removed to the hospital where he took medical treatment and thereafter he had filed the claim petition claiming compensation of Rs. 1,38,800 on various counts.