SURESH Vs. GAJJO @ GAJJU

JUDGEMENT

(1.) THIS is claimant is appeal under Section 173 of the Motor Vehicles Act, 1988, for enhancement of compensation, against the award dated 8.9.1999, passed by the Member, Motor Accident Claims Tribunal, Kukshi, District Dhar, in Claim Case No. 65/1998.

(2.) THE claimant is a boy of 18 years. The accident took place on 7.5.1998 at village Chikhalda. The claimant was going for taking bath in Narmada river on bicycle. He was hit by a truck bearing registration No. MP-09/K-3509. The said truck was being driven by respondent No. 1 Gajju. It was owned by respondent No. 2 Kishana Gopal and was insured with the respondent No. 3. In the accident, the young boy received fracture in his right femur bone. The matter was reported to the police station Kukshi. The claimant was taken to the Civil Hospital Barwani, where he was treated by P.W. 1 Dr. V.L. Khangar and remained admitted from 7.5.1998 to 13.6.1998.

(3.) I have heard the learned Counsel for the parties and perused the record.