BABU RAM Vs. OM PRAKASH

JUDGEMENT

(1.) Heard the learned counsel for the appellant. Perused the record.

(2.) The claimant-appellant, feeling aggrieved by an award of Motor Accidents Claims Tribunal whereunder as against his claim for a compensation of an amount of Rs. 9,00,000 on the ground of permanent disability being suffered by him as a result of the injuries leading up to the amputation of his leg from just above the knee, had been awarded a sum of only Rs. 50,000 against the owner and the driver exonerating the insurer, had filed an appeal under section 173 of the Motor Vehicles Act confining his claim to Rs. 95,000 only, which was dismissed by a learned single Judge vide the impugned order.

(3.) Being aggrieved, claimant-appellant has now come up in Letters Patent Appeal seeking reversal of the impugned order.