RAVINDRA JOSHI Vs. TANSUKH LAL

JUDGEMENT

(1.) THIS is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act against an award dated 29.11.2002, passed by learned Member, Motor Accident Claims Tribunal, Shajapur in Claims Case No. 141 of 2002. By impugned award, the Claims Tribunal has awarded a total sum of Rs. 2,16,307 with interest to the claimant by way of compensation for the injury which he sustained in an accident. According to claimant i.e., appellant herein, the compensation awarded is on a lower side and hence, need to be enhanced. It is for the enhancement in the compensation awarded by the Tribunal, the claimant has filed this appeal. So the question that arises for consideration is, whether any case for enhancement in compensation awarded by the Tribunal on facts/evidence adduced is made out in the compensation awarded and if so, to what extent?

(2.) HEARD Mr. Section Patwa, learned Counsel for the appellant and Mr. S.V. Dandwate, learned Counsel for respondent No. 3-Insurance Company.

(3.) THIS is an injury case. Claimant, aged 25 years (appellant herein) suffered injury in motor accident which resulted in amputation of his left leg below knee. He was working with one Cable Operator on a monthly salary of Rs. 3,000/-. This Tribunal awarded a total sum of Rs. 2,16,307 along with interest for the injuries suffered by the claimant According to claimant it is on lower side and hence, he has come up in appeal praying for enhancement in the compensation awarded by the Tribunal.