AVDHESH ALIAS AVADH KUMAR Vs. SUDAMA

JUDGEMENT

(1.) BEING aggrieved by award dated 18.3.2011, passed by MACT, Indore, in Claim Case No. 315/2010, whereby claim petition filed by the appellant was allowed and compensation of Rs. 6,60,000/ - was passed out of which 30% was deducted on account of contributory negligence, and a sum of Rs. 4,62,000/ - was awarded, present appeal has been filed.

(2.) SHORT facts of the case are that appellant filed a claim petition alleging that on 8.3.2009, appellant was going on his motor bike, at that time, met with an accident with a Dumper, bearing registration No. MP -09 -GE -3654, which was driven by respondent No. 2 rashly and negligently, owned by respondent No. 1 and insured with respondent No. 3. It was alleged that because of the accident appellant sustained permanent disability, hence, claim petition be allowed and compensation be awarded.

(3.) AFTER framing of issue and recording of evidence, learned tribunal assessed the compensation as Rs. 6,60,000/ -, break up of which is as under : - <FRM>JUDGEMENT_52_MPWN1_2013.htm</FRM>