VIJAY KUMAR Vs. SHABBIR

JUDGEMENT

(1.) The claimant has come up in appeal for enhancement of compensation, awarded by Addl. Motor Accidents Claims Tribunal, Jaora in the M.V. Case No. 13 of 2002 decided on 15.11.2002.

(2.) The claimant, a young boy aged 5 years, met with a road accident on account of rash and negligent driving of the offending vehicle by the-respondent No. 1. The vehicle, at the time of accident was owned by respondent No. 2 and was insured with respondent No. 3.

(3.) According to claimant, on account of personal injuries, sustained by him, he was required to undergo a prolonged treatment at various places, including Baroda (Gujarat). From the evidence on record, it is clear that the claimant sustained a crushed injury in the left foot, as a result, his left paw was amputated.