SEVAKRAM Vs. ASHOK

JUDGEMENT

(1.) THIS is an appeal filed by the claimant under section 173 of the motor Vehicles Act by the claimant against an award dated 13. 8. 2001 passed by the second Motor Accidents Claims Tribunal, khargone in Claim Case No. 122 of 1999. By the impugned award, the Tribunal has awarded a total sum of Rs. 1,65,000 with interest to the claimant by way of compensation for the injury which he sustained in an accident. According to the claimant, i. e. , appellant herein, the compensation awarded is on lower side and hence, need to be enhanced. It is for the enhancement in the compensation awarded by the Tribunal, the claimant has filed this appeal. So the question that arises for consideration is whether any case for enhancement in compensation awarded by the Tribunal on facts/evidence adduced is made out in compensation awarded and if so to what extent?

(2.) HEARD the counsel for parties.

(3.) LEARNED counsel for the appellant submits that appellant was aged 17 years at the time of accident and he was working as cleaner. It is submitted that on account of accident, left leg above knee and left hand above elbow of appellant has been amputated. Appellant was hospitalised on 19. 10. 1999 at M. Y. Hospital from where he was referred to Curewell Hospital where the appellant remained from 21. 10. 1999 to 10. 11. 1999.