IKRAR Vs. SHARIF

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This miscellaneous appeal has been filed under Sec. 173(1) of Motor Vehicles Act, 1988 against the award dtd. 1/3/2019, passed in Claim Case No.700158/2016, by 17th Member, MACT, Indore (M.P.) whereby a compensation of Rs.61,000.00 has been awarded to the appellant.

(3.) In brief, the facts of the case are that the appellant met with an accident on 29/2/2016, at around 9:40 PM when he was dashed by a car bearing registration No.MP-09-CD-0940, which was being driven rashly and negligently by the respondent No.1, as a result of this accident, appellant Ekrar suffered various injuries on his body, including a fracture in his right leg's tibia, fibula, and also of pubic bone. Subsequently, the appellant filed a case under Sec. 166 (1) of Motor Vehicles Act before the Claims Tribunal claiming compensation of the injuries suffered by him, and the learned Member of the MACT, after recording the evidence has awarded a sum of Rs.61,000.00 as compensation, and being aggrieved of the inadequacy of the same, present appeal has been filed.