SOMESHWAR Vs. SHABIR SHEIKH

JUDGEMENT

(1.) THIS is an appeal filed by the claimant against an award, dated 8.7.1999, passed by learned Additional Member, Motor Accident Claims Tribunal, Kukshi in Claim Case No. 23 of 1997 whereby claimant's claim was decreed in part for a sum of Rs. 80,000/- by way of compensation for the damage caused to claimant's vehicle in Accident. According to claimant, it is on a lower side. He wants more and, hence, has come up in appeal for enhancement. The question, therefore, that arises for consideration in this appeal is, whether any case for enhancement is made out?

(2.) HEARD Mr. H.S. Rajpal, learned Counsel for the appellant and Mr. V.R Saraf, learned Counsel for respondent No. 3.

(3.) SO far as first question is concerned, we have gone through the evidence led by the claimant on the question of claiming damages caused to his vehicle due to Accident in question. We have also perused the application done by the Tribunal when a finding was recorded that claimant is entitled to claim a sum of Rs. 80,000/- by way of total compensation towards loss of vehicle.