BHURA Vs. MANOHAR SINGH

JUDGEMENT

(1.) MR. R. C. Chhazed, learned counsel for the petitioner. Heard on the question of admission as also finally because looking to the nature of controversy it is not necessary to hear any of the respondents.

(2.) THIS revision is filed by the claimant under section 115 of the Civil Procedure code, 1908, challenging the order dated 15. 5. 2006 passed by Second Additional m. A. C. T. , Mhow in Claim Case No. 15 of 1997. Facts of the case lie in a narrow compass. They, however, need to be mentioned in brief.

(3.) CLAIMANT filed a petition under section 166 of Motor Vehicles Act before the claims Tribunal claiming compensation for the injuries sustained by him in the accident being Claim Case No. 15 of 1997. By award dated 25. 7. 2000, the learned member of the Tribunal allowed the claim petition in part and awarded a total sum of rs. 1,58,250 together with interest payable on the said amount at the rate of 12 per cent per annum to the claimant. This award was challenged by the claimants by filing an appeal before this court being M. A. No. 1251 of 2000. By order dated 21. 10. 2005, this court allowed the appeal in part and enhanced the compensation to Rs. 2,80,000 in place of Rs. 1,58,250. In other words, the compensation was enhanced by this court by sum of Rs. 1,21,250 to carry interest at the rate of 6 per cent per annum.