LOKENDRA SINGH Vs. KRISHNACHAND SHUKLA

JUDGEMENT

(1.) Assailing the award dated 4.5.2010 passed by First Additional Motor Accident Claims Tribunal, District Bhind in Claim Case No. 46/2009, on the point of inadequacy of the compensation, this appeal has been preferred by the appellants/claimants under Section 173(1) of the Motor Vehicles Act, 1988.

(2.) It is not necessary to narrate the entire facts in detail as to the manner the accident has occurred, to burden the judgment on the said issues. It is only the liability on the part of the insurance Lokendra Singh vs. Krishnachand Shukla & others company to pay the compensation and inadequacy of the compensation is being considered and decided in succeeding paragraphs.

(3.) On going through the record, it is found that the alleged accident took place on 13.09.2008. It is alleged that the occupation of the injured-claimant was work of selling milk and agricultural operation, therefrom he was earning Rs.5000/- per month and due to fracture in femur bone of left leg he remained admitted in private Hospital in Gwalior. He was operated and steel rod was inserted and for a period of six months during treatment the appellant was not able to do any work.