RINKU @ SURENDRA KUMAR Vs. NEHA

JUDGEMENT

(1.) This appeal is preferred by the claimant for enhancement of compensation, being aggrieved by award dated 25/4/2007 passed by the President, Motor Accident Claims Tribunal, Morena in Claim CaseNo. 111/2006, whereby the Claims Tribunal has awarded a sum of Rs. 2,02,100/ - in all towards compensation for injuries sustained by the appellant.

(2.) The brief facts of the case are that the claimant was injured in an road accident occurred on 24/3/2004, when, claimant who was Conductor in Bus No. M.P. 07/B -1478 was in bus and when bus reached near bridge, truck No. HR 38/H - 8026 driven by respondent No. 2 rashly and negligence dashed the bus towards front side due to which bus turned turtle. In the aforesaid accident, appellant sustained grievous injuries on right hand and right leg, amounting to disability to the extent of 40%, hence, he filed the application for compensation.

(3.) As per finding arrived at by the Claims Tribunal, the appellant was about 24 years of age. He was earning Rs. 2,300/ - per month.