RAMCHANDRA Vs. MOHD. SADIQUE

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the award dated 8.1.1997 in Claim Case No. 78 of 1994 by II Additional Motor Accident Claims Tribunal, Chhindwara granting compensation to the extent of Rs. 12,000.00 to the claimant/ -' appellant under Section 166 of the Motor Vehicles Act, 1988 on account of injury suffered by him in motor accident.

(2.) UNDISPUTABLY , the appellant suffered motor accident by the bus owned by the respondents 2 and 3 and driven by respondent No. 1 Mohd. Sadique. He sustained head injuries. He was admitted in the hospital and was under treatment for about two months. He also could not appear in examination of Class -XII on account of the accident and disability due to injuries sustained by him in the accident and the treatment thereof.

(3.) LEARNED Counsel for the appellants submits that the award as above is inadequately low. It has been submitted that the appellant lost a valuable year of his studies and his future prospects have been hampered. He was under treatment for about two months, as has been held by the learned Tribunal. He sustained fracture and remained admitted in the hospital. He had also to take follow up treatment. His injury resulted in partial stiffness in his neck, causing a handicap in the normal life of the appellant.