BUNTY Vs. NEW INDIA ASSURANCE CO

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 Additional Motor Accidents Claims Tribunal, District Neemuch in Claim Case No.96/2016 vide award dated 21.07.2017.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 02.06.2014 appellant while going towards Plant of Company, reach near Neemch Chittorgarh Raod, the offending vehicle bearing registration No.RJ-210RB-1331 driven by respondent No.2 negligently and rashly dashed, as a result, appellant sustained amputation of right hand and various other injury.

(3.) Appellant claims that at the time of incident, he was aged about 23 years and was earning more than Rs.4,000/- per month in the vocation of Labour.