PRADEEP Vs. SHAILENDRA

JUDGEMENT

(1.) This appeal under Sec. 173 of Motor Vehicles Act, 1988 has been preferred by the appellant-appellant for enhancement of compensation awarded by 14 th Motor Accidents Claims Tribunal, District- Indore in Claim Case No.221/2015 vide award dtd. 15/10/2016.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 8/4/2012 the appellant was travelling in Bus bearing registration No.MP-04-PA-1553 driven by respondent No.1 in rash and negligent manner, due to which, the bus turned turtle. The said vehicle was owned by respondent No.2 and insured with respondent No.3 at the time of accident. The appellant has sustained multiple injuries viz., fracture of left fibula, right metacarpal bone, face and head resulted into permanent disability of 22.87% as assessed by the doctor, on account of the said accident.

(3.) Appellant claims that at the time of incident, he was aged about 48 years and was earning more than Rs.5,000.00 per month.