(1.) This appeal under section 173 of Motor Vehicles Act, 1988 has been filed by the claimant for enhancement of compensation.
(2.) The facts necessary for decision of the case are that claimant Sheela Kaundal was travelling in truck No. HP 07-2947. The truck went off the road which resulted in serious injuries to the claimant who filed a petition for grant of compensation under section 166 of the Motor Vehicles Act. The owner and the insured took up various defences which need not bother this court since neither the owner nor the insurance company has challenged the award. The Tribunal has held the driver negligent in driving the vehicle and the claimant was held entitled to a total compensation of Rs. 40,000.
(3.) Mr. Manoj Thakur, Advocate, appearing for the claimant has submitted that the award of the Tribunal is extremely low. According to him, the award is not at all in consonance with the well settled principles for assessment of compensation in motor accident claim cases.