RAJESH TARNRAKAR Vs. KHEMCHAND

JUDGEMENT

(1.) THIS Miscellaneous Appeal under section 173 of the Motor Vehicles Act, 1988, arises from the award dated 13.3.1997 of the Second Addl. Motor Accidents Claims Tribunal, Murwara, District Katni, passed in Motor Accidents Claim Case No. 60/93.

(2.) THE claimant/appellant sustained injuries while he was, on 14.3.1989, going on National Highway No. 7 by the side of the road near India Hotel. While the appellant was going on the left side of the road, the respondent No. 1 came driving the jeep bearing registration No. CPZ 386, rashly and negligently from the opposite direction and collided with the appellant with the result, the appellant sustained several injuries including fracture of right femur which resulted in disability. The appellant, therefore, claimed a sum of Rs. 2,31,400/- under various heads. The Tribunal on analysis of the evidence adduced by the appellant, found that the appellant was entitled to a sum of Rs. 32,000/- as compensation for the injuries sustained by him in the said accident, directed the respondents to pay the said amount to the appellant with interest thereon @ 6% per annum from the date of application till the date of award and 12% per annum from the date of award till date of payment. Dissatisfied with the amount awarded by the Tribunal, the appellant has filed this appeal.

(3.) ACCORDING to witness Gopi Krishna, a sum of Rs. 20,000/- was spent on the treatment of the appellant in addition to the amount spent on special diet. Manoj Kumar also stated that in the treatment a sum of Rs.15 to 20,000/- was spent. Manoj Kumar had stated that X-ray was taken 5 or 6 times and the leg was plastered thrice and it took five months for the appellant to become all right. The Tribunal found that bills were not submitted by the claimant in support of the claim about medical expenses but considering that amount must have been spent on treatment and on special diet, it awarded a sum of Rs. 10,000/-. However, it cannot be overlooked that the treatment continued for a period of about six months and during this period amount must have also been spent on special diet.