BHUTTU ALIAS GATTU Vs. GURUPREET SINGH

JUDGEMENT

(1.) This appeal under section 173(1) of the Motor Vehicles Act, 1988 has been filed by the claimant against the award dated 20.7.2009 passed by the VIth Member, Motor Accident Claims Tribunal, Indore (M.P.) in Claim Case No. 54/2008.

(2.) The appellant had suffered injury in the road motor accident which had taken place on 18.5.2008, accordingly he had filed the claim petition before the tribunal. THE tribunal found that the appellant had suffered 25% permanent disability in reference to the whole body and awarded following amount under the different heads:-

(3.) Learned counsel appearing for the respondent/insurance company supporting the award submitted that no error has been committed by the tribunal in passing the impugned award and that there is no scope for interference by this Court.