NANDKISHORE Vs. JAGDISH CHAND

JUDGEMENT

(1.) THE present appeal has been filed by appellant-claimant Nand-kishore, who was injured in an accident on 13. 11. 1997 and had suffered a fracture of the pelvic bone and a rupture of urinary tract, besides some other injuries.

(2.) THE appellant has been awarded a total compensation of Rs. 1,05,000 by the motor Accidents Claims Tribunal, Indore and has claimed enhancement of compensation in the present appeal.

(3.) THE factum of the accident and the injuries suffered by appellant Nandkishore have not been disputed by the respondents.