CHATURBHUJ Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) This appeal under Section 173 of Motor Vehicles Act, 1988 has been preferred by the appellant-claimant for enhancement of compensation awarded by V Additional Motor Accidents Claims Tribunal, District-Indore in Claim Case No.482/2015 vide award dated 24.04.2018.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 08.09.2015 appellant while going as a pillion rider sitting on the offending motorcycle, the offending vehicle bearing registration No.MP09-ND-7641 driven by respondent No.2 negligently and rashly fell down the motorcycle in a hollow/gadha, as a result, appellant sustained fractures in hip femur bone.

(3.) Appellant claims that at the time of incident, he was aged about 62 years and was earning more than Rs.4,500/- per month as an agriculturist.