BHARAT AHIRWAR Vs. NAYAK NARENDRA AND ANOTHER

JUDGEMENT

(1.) THIS appeal arises out of award of Motor Accident Claims Tribunal, Jabalpur dated 10-2-1998 in Claim Case No. 101/1994.

(2.) CLAIMANT was going on his bicycle along with pillion rider Ashok Patel on 9-12-1989 from Railway Station Bridge No. 1 to Civil Lines Police Station. When he reached near Bank of India, truck No. 86d-63626 dashed against him. As a result of this accident, Ashok Patel died on the spot and while the appellant suffered grievous injuries. Compensation of Rs. 2,44,800. 00 has been claimed but the Tribunal has awarded Rs. 30,000. 00.

(3.) CLAIMANT is not satisfied with the award, therefore, it has been challenged through this appeal seeking enhancement. Learned counsel for claimant submits that meagre amount for 40% disability has been awarded, therefore, it deserves enhancement. Smt. Nair, learned counsel for respondents submits that award is just and reasonable and the appellant has been adequately compensated for the injuries sustained by him, therefore, enhancement is not called for.