JASWANT RAI SHARMA Vs. RAMESH CHAND

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Ambala on a claim petition filed by the claimant under Section 110-A of the Motor Vehicles Act, 1989, had awarded a sum of Rs. 63,800/- to the claimant alongwith 12% interest per annum from the date of filing of claim petition, on account of injuries sustained by him in a road accident on 7. 4. 1988 while travelling in bus No. HYE-1438.

(2.) DISSATISFIED with the award, the claimant has filed the present appeal for enhancement of compensation.

(3.) LEARNED counsel appearing for the respondents contends that the compensation has been suitablly awarded.