SHYAMLAL Vs. MUNNASINGH

JUDGEMENT

(1.) This appeal is directed under section 173 of the Motor Vehicles Act, 1988 for enhancement of compensation against the award dated 9/12.10.2001 passed in Claim Case No. 13 of 1999 by the XII Member, Motor Accidents Claims Tribunal, Indore.

(2.) In this case accident is admitted. The rash and negligent driving by the driver of the vehicle is also admitted. It is also admitted that the appellant received injuries in the said accident and the Tribunal has awarded a compensation of Rs. 50,000 to the claimant with interest at the rate of 9 per cent per annum from the date of application, against which this appeal has been filed for enhancement of compensation.

(3.) I have heard Mr. Harish Gilke, the learned counsel for the appellant; Mr. P. Mitha, learned counsel for the respondent No. 3 insurance company and perused the record. No one appeared on behalf of respondent Nos. 1 and 2.