PANKAJ JAIN Vs. ABHAY SINGH

JUDGEMENT

(1.) This appeal is filed by claimant challenging the award dated 19.2.2001 passed by the Eighth Additional Member Judge, Motor Accidents Claims Tribunal, Gwalior in Claim Case No. 57 of 1998, whereby the Claims Tribunal has awarded an amount of Rs. 1,38,000 to the claimant for injuries sustained by him in the accident.

(2.) The brief facts of the case are that the claimant on 4.4.1998 at about 10.45 a.m. was going on scooter bearing No. MP 07-K 4644. He met with an accident with a truck bearing No. MKO 9371, which has resulted into injuries in the left leg of the claimant. His ankle of the left leg was crushed under the wheel of the truck, which has resulted in three fractures.

(3.) Claims Tribunal found that accident has taken place due to rash and negligent driving of respondent No. 1 and all the three respondents are jointly and severally liable for payment of compensation. The Claims Tribunal assessed the loss as under: <FRM>JUDGEMENT_2791_ACJ_2006Html1.htm</FRM> It appears that there is some calculation mistake on the part of the Claims Tribunal. The Tribunal has calculated the above sum as Rs. 1,38,000.