MOHANLAL Vs. KAMALSINGH

JUDGEMENT

(1.) This appeal is filed by the Appellant under Section 173 of the Motor Vehicles Act against an award dated 21.2.2007 passed by learned Member M.A.C.T., Shajapur in Claim Case No. 84 of 2006. By the impugned award, the Claims Tribunal has awarded a total sum of Rs. 1,05,000 with interest at the rate of 6 per cent per annum for the injuries sustained, arising out of the accident occurred on 11.5.2006.

(2.) The Appellant had preferred a claim petition under Section 166 of the Motor Vehicles Act, seeking compensation to the tune of Rs. 15,95,000. He had received injuries on the right leg for which he was operated and other grievous injuries.

(3.) The Tribunal has awarded the total sum of Rs. 1,05,000. The certificate of permanent disablement (Exh. P9) is available on record. The Tribunal found it a case of permanent disability to the extent of 27.7 per cent for whole body. Under the head of permanent disablement the Tribunal has awarded a sum of Rs. 50,000, towards future loss of earnings Rs. 5,000, in the head of medical expenses and special diet Rs. 50,000.