KALU AND MANGILAL Vs. NAVEENCHANDRA

JUDGEMENT

(1.) THE appeal is directed against the Judgment & Award dated 24.1.1985 of Motor Vehicle Accident Claims Tribunal Shajapur, passed in claim case No. 3/82, whereby the claimant-appellant has been awarded a compensation of Rs. 20,040/- in all for the injuries sustained by him, in a motor accident on 25.12.1981 near the bridge of die Tiller river.

(2.) THIS is not in dispute that the motor vehicle truck No. CPE 8937 was owned by respondent No. 1 and on the date of accident it was driven by respondent No. 2 driver and further it was insured with respondent No.

(3.) AFTER hearing die Tribunal has held that the vehicle was being driven rashly and negligently. The claimant was aged 20 years and was earning nearly Rs. 7/- per day. The leg of the claimant had to be amputated. This has caused permanent disability and thus has awarded amount of as referred to above. This appeal has been filed for enhancement of the same.