LEKHARAM MAHORE Vs. P N MEHTA

JUDGEMENT

(1.) THIS misc. appeal is directed against the award dated 11.3.1988 in Claim Case No. 25/83 by Motor Accident Claims Tribunal, Chhindwara awarding a sum of Rs. 3,000/ under section 110A of Motor Vehicles Act, 1939. Admittedly, the claimant/appellant suffered a fracture of 5th metacorpal bone in motor accident.

(2.) BRIEFLY stated, facts of the case are that on 29.1.1983 the claimant appellant was travelling by Truck No. MPJ 7133. When the said truck stopped at village Kosmi at about 4 p.m., the claimant/appellant got down from the truck, and was dashed against a Jeep No. DED 3662. The said jeep was being driven at the time of accident by respondent No. 1 and was owned by respondent No. 2. Admittedly, respondent No.

(3.) LEARNED counsel for the claimant/appellant submitted that the appellant suffered permanent disability and that the amount of compensation as above is too low.