ASHA Vs. RAGHVEND

JUDGEMENT

(1.) This appeal by the appellant/claimant under Sec. 173 (1) of the Motor Vehicles Act, 1988 is arising out of the award dtd. 17/8/2010 passed by Ninth Additional Motor Accident Claims Tribunal (Fast Track), Gwalior (M.P) (hereinafter it would be referred to as ''the Claims Tribunal'') in Claims Case No.17/2009 on account of inadequacy of compensation and seeking enhancement of compensation.

(2.) The date of accident, negligence and the issue of liability are not in dispute and the findings recorded by the Claims Tribunal in this regard are not in question.

(3.) As per findings of the Tribunal, in the case of injury of the claimant- Ku. Asha (herein appellant), an amount of compensation to the tune of Rs.33,000.00 has been awarded by the Claims Tribunal with interest @ 6% per annum from filing of claim petition till its realization.