VANDANA Vs. ISHWAR SINGH

JUDGEMENT

(1.) THIS appeal is filed by the appellant under Section 173 of the Motor Vehicles Act, against an award dated 10.07.07 passed by learned MACT (Fast Track), Jaora in claim case No. 235/06. By the impugned award, the Claims Tribunal has awarded a total sum of Rs.2,46,000/- with interest to the appellant by way of compensation for the injuries sustained in the accident occurred on 01/06/06.

(2.) APPELLANT had preferred a claim petition under Sections 140 and 166 of the Motor Vehicles Act, seeking compensation to the tune of Rs.8,00,000/-According to the appellant compensation awarded by the Tribunal is meager and deserves enhancement, however, by filing the appeal inadequacy of the compensation has been assailed.

(3.) THE Tribunal has allowed Rs. 1,56,000/- in total towards compensation dividing it by 10,000/- in pain and suffering, Rs.13,000/- in medical bills, Rs.5,000/- in attendant charges, Rs.5,000/- in future treatment, Rs.5,000/- in special diet and Rs.4,000/- in transportation charges, Rs.25,000/- in loss of amenities and Rs.81,000/- in future loss of earning.