JAYPAL Vs. SABIR ALI

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 I Additional Member, Motor Accidents Claims Tribunal, District-Barwani in Claim Case No.240/2016 vide award dated 24/07/2017. By the aforesaid award, an amount of Rs.3,93,600/- has been awarded together with interest from the date of filing of claim petition till date of realization of the amount on account of the injuries sustained by the appellant/claimant in the accident occurred on 19/04/2016 involving the offending vehicle bearing registration No.M.P.-10/G/0797.

(2.) It is not necessary to narrate the entire facts in details because the learned Tribunal already recorded the findings in the impugned award.

(3.) The appellant has suffered injuries and his right femur bone was fractured and sustained disability in one limb. The Tribunal has awarded Rs.3,93,600/- as compensation, break-up of which is as under :-