KAMAL AANJNA Vs. NIRBHAY SINGH

JUDGEMENT

(1.) The appellant - claimant has filed this appeal under Sec. 173 (1) of the Motor Vehicles Act, 1988 being aggrieved by award dtd. 31/7/2014 passed in MACC No.35/2012 by Tenth Additional Member of Motor Accident Claims Tribunal, Ujjain, District Ujjain whereby a total compensation amount of Rs.74,230.00 has been awarded in favour of the claimant.

(2.) The present appeal is filed seeking enhancement in compensation amount up to Rs.8,00,000.00.

(3.) In short, the facts of the case are that on 2/5/2012, the appellant who happens to be a mason, was returning back to his village Halukhedi from Ujjain along with his friend Dilip Anjana at that time, respondent no.1 was was driving the Mahindra Pick-up vehicle MP-42-G-0350 of respondent no.2 rashly and negligently, dashed down the appellant due which he suffered fracture of femur bone in the right leg, fracture in nasal bone, fracture in right ankle, fracture in radius bone and head injury causing permanent disability.