RADHESYAM GANGARAM BHILALA Vs. RAMDEV POONAMCHAND & ORS

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the claimant against the award dated 10-5-2010, passed by the Additional Motor Accident Claims Tribunal, Kukshi, District-Dhar (M.P.), in Claim Case No. 270/09.

(2.) The appellant had suffered injury in the road motor accident, which had taken place on 27-6-2009. Accordingly, he had filed the claim petition before the Tribunal. The Tribunal found that the appellant had suffered permanent disability in the accident and awarded a sum of Rs. 35,000/- under the head of permanent disability and by adding the amount under the other heads, the tribunal passed an award of Rs. 71,332/- along with the interest at the rate of 9% from the date of application till realization.

(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.