BABLU Vs. SIYARAM

JUDGEMENT

(1.) bing ggrieved by the amputation, compensation ol Rs. 1,67,500 award dated 28.10.2008 passed by Third was awarded, the present appeal has been M.A.C.T., Morena in Claim Case No. 156 filed, of 2007 whereby the claim petition filed by appellant was allowed and in a case of

(2.) Short facts of the case are that theappellant who was aged 12 years at the time of incident filed a claim application alleging that on 20.5.2006 at about 9 a.m. appellant met with an accident with tractor bearing registration No. MP 06-JA 1361 which was owned by respondent No. 1, driven by respondent No. 2 and insured with respondent No. 3. It was alleged that due to accident right leg of the appellant was severed from the body on the spot. It was alleged that the appellant was brought to Government Hospital, Morena. Upon the complaint case was registered at Crime No. 68/06 for an offence alleged to have been committed under sections 279, 338 of Indian Penal Code. It was alleged that since the offending tractor was insured with respondent No. 3, therefore, respondents are liable for payment of compensation. It was prayed that compensation be awarded. The claim petition was contested by the respondent No. 3 on various grounds. After framing the issues and recording evidence, claim petition filed by the appellant was allowed and compensation of Rs. 1,67,500 was awarded, the break-up of which is as under: <FRM>JUDGEMENT_1138_ACJ_2011_1.html</FRM>

(3.) Being aggrieved by the inadequacy of the amount awarded by the learned Tribunal, present appeal has been filed.