VISHNU Vs. VIVEK SINGH AND OTHERS

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 3rd Additional Motor Accidents Claims Tribunal, Ujjain in Claim Case No.41/2015 vide award dated 28/09/2016.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 25.03.2015 appellant alongwith other one person while going to Ujjain, reached near Dewas Ujjain Road, the offending vehicle bearing registration No.MP13-CA-7674 driven by respondent No.1 negligently and rashly dashed him, as a result, appellant sustained multiple injuries on knee, thigh of right leg. Knee is operated and plate inserted. The appellant is hospitalized for 15 days. Doctor has issued permanent disability certificate of 82.5% and advised for knee placement.

(3.) Appellant claims that at the time of incident, he was aged about 35 years and was earning more than Rs. 4800/- per month by running a hotel.