ANKR Vs. DALCHAND

JUDGEMENT

(1.) THIS order shall also govern the disposal of M.A. No. 916/2012 as in both the appeals the award under challenge is dated 7.4.2012 passed by MACT, Indore in claim case No.254/09 whereby the claim petition filed by the appellant was allowed and compensation of Rs.1,37,000/ was awarded on account of injuries sustained by the appellant in a motor accident which took place on 4/6/2009, the present appeal has been filed.

(2.) IN M.A.No. 1474/2012 which is the appeal filed by claimant/appellant, the submission of learned counsel for appellant is that looking to the injuries sustained by the appellant and period of hospitalisation, the amount is grossly inadequate It is submitted that appeal be allowed and amount be enhanced.

(3.) AFTER taking into consideration all the facts and circumstances of the case, this court is of the view that amount awarded is inadequate which deserves to be enhanced. Accordingly the amount is enhanced by a further sum of Rs.45,000/ which shall carry interest @ 8% per annum from the date of application.