CHANDRAKANT Vs. PADMAKAR

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, "M.V. Act") by the injured claimant, being not satisfied with the compensation awarded by the learned Motor Accident Claims Tribunal, Nagpur (for short, "learned Tribunal") by judgment and award dtd. 08/05/2014 in Claim Petition No.361/2008.

(2.) The Appellant filed the above Claim Petition contending that, on 04/03/2008 when he was going by the left side of the road at village Khursapar at about 15:00 hours, the Motorcycle owned by the Respondent No.1 and insured with the Respondent No.2 gave dash to him. Due to the accident, he suffered grievous injuries in his left leg. He was admitted to the hospital as the indoor patient. The injury resulted into permanent disability. He claimed the compensation of Rs.2,75,000.00 by restricting the claim to the tune of Rs.1,00,000.00.

(3.) Though the Respondent no.1 was served, he did not appear before the Tribunal and therefore, the Claim Petition proceeded ex parte against him.