SHIVNARAYAN Vs. SHEIKH NIZAM

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 173 of the Motor Vehicles Act against an award dated 23rd August, 2006 passed by learned MACT, Dewas in claim case No. 98/05. By the impugned award, the Claims Tribunal has awarded a total sum of Rs. 1,15,437 with interest @ 6% per annum for the injuries sustained, arising out of the accident occurred on 2nd November, 2005.

(2.) Appellant had preferred a claim petition under Section 166 of the Motor Vehicles Act, seeking compensation to the tune of Rs. 9,25,000. He had received injuries i.e. fracture of right leg femur bone and left leg tibia fibula bone.

(3.) The Tribunal has awarded the total some of Rs. 1,15,437. The certificate of permanent disablement (Ext. P-6) is available on record. The Tribunal found it, a case of permanent disability to the extent of 51% grievous injury. The Tribunal recorded finding that the case is of 41.7% permanent disablement of whole body.