PANKAJ Vs. KESARSINGH

JUDGEMENT

(1.) This appeal under Section 173(1) of Motor Vehicles Act, 1988 has been preferred by the appellant-claimant for enhancement of compensation awarded by Member Motor Accidents Claims Tribunal, Dewas, District Dewas in Claim Case No.100076/2015 vide award dated 18.5.2017.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 9.1.2015 about 11.00 in the night appellant reached near Ujjain byepass, the offending truck bearing registration No.CPO-7803 driven by respondent No.1 rashly and negligently dashed, as a result the appellant sustained grievous injuries in legs, head and lips. He was taken to Synergy Hospital, Indore for treatment, where his left leg below knee was operated.

(3.) Learned counsel for the appellant contends that: