RAHUL Vs. JITENDRA

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 173 of the Motor Vehicles Act against an award dated 24.11.2014 passed by learned MACT, Dewas in claim case No.07 of 2014 whereby by the impugned award, the Claims Tribunal has awarded a total sum of Rs.48,000/ - with interest to the appellant by way of compensation for the injuries sustained in the accident occurred on 17.8.2013.

(2.) Appellant had filed a claim petition under Section 166 of the Motor Vehicles Act, seeking compensation. According to the appellant compensation awarded by the Tribunal is meager and deserves enhancement; however, by filing the appeal inadequacy of the compensation has been assailed.

(3.) It is not necessary to narrate the entire facts in detail, such as how the accident occurred, who was negligent in driving the offending vehicle, who is liable to pay compensation etc., because the Tribunal has already recorded the findings in favour of the appellant, none of those findings have challenged at the instance of the respondents, i.e., owner/driver/Insurance Company by filing cross objection or cross appeal. In that view of the matter it is not necessary to burden the judgment by detailing the facts on all these issues.