KALICHARAN Vs. ZAVED KHAN

JUDGEMENT

(1.) With consent, heard finally.

(2.) Appellant/claimant has filed appeal under section 173(1) of Motor Vehicles Act, 1988 being aggrieved by impugned award dated 3/5/2010 passed by learned Fourth Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No. 121/2008 for the injuries received by the appellant in road accident dated 9/2/2008. The Claims Tribunal has awarded a total compensation of Rs. 38,419/- along with interest at the rate of 6% per annum to the appellant. The liability to pay amount of compensation has been fastened over the respondents No. 1 and 2/ driver and owner of the offending vehicles.

(3.) The appellant has preferred the present appeal for enhancement of the amount of award as according to him, the amount of compensation so awarded by the Claims Tribunal is inadequate.