OMPRAKASH Vs. BHIMLA

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed by the claimant against the award dated 1-9-2004, passed by Addl. Motor Accident Claims Tribunal, Kukshi, District Dhar (M.P.), in Claim Case No. 123/04.

(2.) The appellant had suffered injury in the road motor accident which had taken place on 15-9- 2003, accordingly he had filed the claim petition before the Tribunal. The Tribunal found that in the accident the appellant had suffered permanent disability, therefore, the Tribunal awarded following amount under the different heads

(3.) It is not necessary to narrate the entire facts in detail, such as how the accident occurred, negligence in driving the offending vehicle, and liability to pay compensation etc., because the Tribunal has already recorded the findings in favour of the appellant and none of those findings have been challenged at the instance of the respondents i.e. owner/driver/insurance company by filing cross appeal or cross objection. In that view of the matter it is not necessary to burden the judgment by detailing the facts on those issues.