TULSIRAM Vs. MANSINGH

JUDGEMENT

(1.) THIS appeal has been filed by claimant Tulsiram, who sustained injuries in a motor accident on 31.1.1992, for enhancement of the amount of compensation awarded by 5th Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No. 24/92.

(2.) THE admitted facts are that on 31.1.1992, jeep No. MP07 -M3741 was being driven by Satish Chandra Jain. In this jeep, besides Satishchandra Parmalsingh, Padamsingh and Tulsiram, present appellant, were also sitting. It was coming from Morena to Gwalior. While the jeep was so coming, about two kilometers north near police station Bahodapur, the jeep met with an accident with truck No. DIG 3288. The truck was being driven by Mansingh, respondent No. 1, was owned by Rambahadursingh, respondent No. 2. It was insured with the Oriental Insurance Co., the respondent No. 3. Satishchandra died on the spot. Parmalsingh, Padamsingh and Tulsiram sustained injuries.

(3.) THE learned counsel appearing for the claimant/appellant contended that the award is much on the lower side looking to the permanent disability caused to the appellant in the accident. He also contended that receipts Ex. P/5 to P/8 have not been taken into consideration by the Tribunal.