BAJRANG ALIAS HANUMAN Vs. BALWANT AND OTHERS

JUDGEMENT

(1.) The appellant/claimant has filed the present appeal seeking enhancement of compensation.

(2.) In a claim petition filed under Sec. 166 of the Motor Vehicle Act, 1988 preferred by the appellant, the learned Motor Accident Claims Tribunal (MACT), Rohtak has awarded a sum of Rs.12,13,854/- as total compensation in favour of the appellant/claimant along with interest @ 7.5% per annum from the date of filing of the petition till realization of the entire awarded amount.

(3.) The claimant has filed the claim petition seeking compensation to the tune of Rs.20,00,000.00 on account of accidental injuries and permanent disability caused in an motor vehicular accident. The accident took place on 31.5.2011 at about 7.00 AM in the area of A.B. Road, near Sharma Hotel within the jurisdiction of Police Station Thirki, District Badwani.