DEVENDRA SINGH Vs. HARISHANKAR AND OTHERS

JUDGEMENT

(1.) Assailing the award dated 22-09-09 passed by the Additional Judge to the First Motor Accident Claims Tribunal, Gwalior in Claim Case No.18/08 on the point of inadequacy of the compensation, the injured appellant has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 for an accident took place on 14-02-2007 in which he sustained grievous injuries.

(2.) The appellant had filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation to the tune of Rs.4,87,000/- for the injuries sustained by him. The reply to the claim petition was filed and after recording the evidence, the Tribunal has awarded the total sum of Rs.60,000/- in various heads by passing the impugned award.

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