GOPAL SINGH Vs. ANWAR

JUDGEMENT

(1.) HAVING heard learned Counsel for appellant and having perused record of the case, I find no merit in the appeal which seeks to challenge the award, dated 23.1.2003, passed by learned IVth Additional Member, Motor Accident Claims Tribunal, Dhar in Claim Case No. 140 of 2002, by the claimant.

(2.) IT is an injury case. The Tribunal awarded Rs. 50,000/- together with 9% per annum interest from the date of application till realisation. Claimant says that it is inadequate, and hence, wants more. In my view, what is awarded, is legal, proper and reasonable. It is good and commensurate with the nature of injury suffered by the claimant.

(3.) IN this case the Tribunal found as a fact that the nature of injury sustained by the claimant was simple and did not cause any permanent or partial disablement to the claimant. Accordingly, only Rs. 50,000/- was awarded by way of compensation under different heads. I do not find any illegality in the impugned award, as the finding returned is just and proper. Learned Counsel for the appellant could not point out to me any infirmity in the impugned award. The claimant should feel fortunate that he did not suffer any permanent injury and survived in the Accident. He should thank God.