RAMDULARE Vs. DIVISIONAL MANAGER, MPSRTC

JUDGEMENT

(1.) THE appellant -claimant has preferred this appeal under section 173 of the Motor Vehicles Act claiming enhancement of the amount of compensation for injuries to his left palm caused in the motor vehicle accident on 23.10.1989.

(2.) THE Claims Tribunal awarded, a consolidated sum of Rs. 12,000/ - on all heads as compensation.

(3.) THE learned Judge of the Claims Tribunal refused to reply on the abovementioned certificates to award higher amount of compensation for alleged claim of permanent physical disability stating that the medical papers and the X -ray report of the claimant from the hospital, where he was treated soon after the incident, were not produced to substantiate the higher amount of compensation.