MOHAMMED HANIF Vs. RAM GOPAL

JUDGEMENT

(1.) THIS appeal for enhancement is directed against award dated 11th September, 2001 passed by the 3rd M.A.C.T. Alirajpur, Distt. Jhabua in Claim Case No. 224/98.

(2.) FOR personal injuries sustained in a road accident, appellant filed a claim petition claiming Rs. 6,50,000/- (Six lakhs fifty thousand) as compensation from respondents.

(3.) ON the basis of evidence on record Tribunal found that respondent 1 was responsible for causing accident on account of his rash and negligent driving of truck. It was also found that respondent 2 was owner of offending truck which was insured with respondent 3 at relevant time. Tribunal also found that appellant had sustained multiple injuries arising out of accident and had sustained permanent disability. Therefore, Tribunal awarded a total sum of Rs. 2,56,170/- (Two lakhs fifty-six thousand one hundred seventy) as compensation payable by respondents 1, 2 and 3 only. Being dissatisfied with the amount of compensation appellant is before us in appeal for enhancement as mentioned above.