NARENDRA SINGH RANA Vs. SHRINIVAS SHARMA

JUDGEMENT

(1.) This is an appeal filed by the appellant/claimant under Section 173 of the Motor Vehicles Act, 1988 (for brevity 'the Act') against the award dated 11.07.2006 passed by Second Additional Motor Accident Claims Tribunal, Gwalior (for brevity 'Tribunal') in claim case No. 81/2005 whereby by the impugned award, the Claims Tribunal awarded a total sum of Rs. 9,960/- with interest at the rate of 6% per annum to the appellant by way of compensation for the injuries sustained by him in the accident which was took place on 05.09.2004.

(2.) The appellant had filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs. 12,53,000/- on account of permanent disability which is sustained in an accident. According to claimant i.e. appellant herein, the compensation awarded by the Tribunal is on lower side and, hence, need to be enhanced.

(3.) The appellant/claimant has filed this appeal for enhancement in the compensation awarded by the Tribunal. So the question that arises for consideration is whether any case for enhancement awarded by the tribunal on facts/evidence adduced is made out and if so to what extent.?