OMKAR SINGH Vs. BABULAL ALIAS BABBU AND OTHERS

JUDGEMENT

(1.) Assailing the award dated 08-07-09 passed by the Third Motor Accident Claims Tribunal, Vidisha in Claim Case No.43/08 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 25-06-08 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.5,30,000/- 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.8,310/- in various heads by passing the impugned award.

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