BRUNDAVAN SHARMA Vs. CHARANJIT NAGPAL

JUDGEMENT

(1.) THIS is claimant's appeal under section 173 of the Motor vehicles Act, 1988, for enhancement of the compensation awarded by the First Motor accidents Claims Tribunal, Morena in claim Case No. 173 of 1997.

(2.) BRIEF facts of the case are that on 11. 7. 1997 at about 8. 30 in the morning at village Banmore on A. B. Road appellant was waiting for a bus to go to Gwalior. At the same time offending tractor No. STA-F 20383 which was being driven rashly and negligently came and dashed the appellant. As a result of this accident, the appellant sustained fracture in backbone and severe injuries on other parts of the body. In this case, there is no dispute about the accident or about the findings recorded by Motor accidents Claims Tribunal. There is also no dispute about the accident caused by the offending vehicle which was a tractor. The Tribunal has awarded total compensation of Rs. 97,000 for the injuries sustained by the appellant in the accident.

(3.) WE have heard learned counsel for the parties. The only question involved in this appeal is about the payment of compensation to be awarded to the appellant.