LAKHIRAMJI AND ORS. Vs. SAHID HUSSAIN AND ORS.

JUDGEMENT

(1.) THIS appeal filed under Section 173 of the Motor Vehicles Act, 1988 (for short, the said Act) by the legal representatives of original claimant seeks enhancement in the amount of compensation that has been awarded by the Claims Tribunal, Nagpur.

(2.) ONE Lakhiram was involved in an accident that took place on 11/04/1994 wherein the said claimant suffered various injuries to his right foot. The disability was assessed at 50% as per the medical records. The injured/claimant therefore sought compensation of Rs. 3,50,000/ - for injuries sustained in said accident. The claim was opposed by respondent No. 2 -Insurance Company and the Claims Tribunal by the impugned judgment held the respondents jointly and severally liable to pay compensation of Rs. 90,000/ - with 9% interest to the original claimant. Said claimant had therefore filed the present appeal seeking enhancement in the amount of compensation. During pendency of the appeal, the claimant expired and his legal representatives are prosecuting the said appeal.

(3.) THE learned counsel for the appellants relied on following judgments of Hon'ble Supreme Court in support of her submission that a case of enhancement of compensation had been duly made out.