BHANUPRAKASH Vs. BAJAJ ALLIANZE GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 173 of the Motor Vehicles Act against an award dated 12th Sept., 2008 by learned MACT, Mandsaur in Claim Case No. 82 of 2007. By the impugned award, the Claims Tribunal has awarded a total sum of Rs. 90,065 with interest to the appellant by way of compensation for the injuries sustained in the accident occurred on 18th April, 2007.

(2.) Appellant had preferred a claim petition under Sec. 166 of the Motor Vehicles Act, seeking compensation to the tune of Rs. 4,55,000.00. According to the appellant compensation awarded by the Tribunal is meagre and deserves enhancement; however, by filing the appeal inadequacy of the compensation has been assailed.

(3.) In the present case, the injured has received an injury in the left leg near head of the femur bone. The disablement to the extent of 30% opined by the Doctor but the Tribunal has believed it to the extent of 14% and has awarded total compensation of Rs. 90,065. Bifurcating it, Rs. 50,000 has been awarded in the head of permanent disablement, Rs. 28,065 in the head of medical expenses, and Rs. 12,000 for loss of wages of 2 months during treatment.