VINOD Vs. MAHENDRA SINGH

JUDGEMENT

(1.) This miscellaneous appeal is filed against the award dated 20.07.2005 passed by the learned VI Motor Accident Claims Tribunal, Indore in claim case no.231/2004.

(2.) The learned Tribunal awarded a total amount of Rs.17,000/- with interest to the appellant by way of compensation for the injuries he sustained in the accident which took place on 21.02.2004.

(3.) The present appellant filed an application under Section 166 of the Motor Vehicles Act claiming compensation for the injuries he sustained in the accident that occurred on 21.02.2004. According to the appellant, he alongwith his wife Veena who is also coclaimant in claim case no.235/2004 were alighting from the bus when respondent no.2 started the bus suddenly and due to the jerk they fell down and sustained injuries.