CHANDRA PRAKASH Vs. MANGAL SINGH

JUDGEMENT

(1.) This misc. appeal has been filed by the appellant for enhancement of compensation against the order dated 7.8.98 passed by Judge, Motor Accidents Claims Tribunal, Jaipur, in M.A.C.T. Case No. 657 of 1994 whereby the compensation of Rs. 3,10,000 has been awarded.

(2.) The facts of the case are that the claim application was filed by the claimant, who was only 14 years old when he was hit by the speeding car No. RNI 2400 on 7.9.1994. He filed claim application claiming an amount of Rs. 8,42,000. As many as four issues were framed. The Tribunal has awarded Rs. 3,10,000 in toto.

(3.) It is submitted by learned counsel for the appellant that due to the injury sustained by the claimant, his left leg has been amputated at the place of knee in SMS Hospital, Jaipur. He sustained 65 per cent permanent disability. He used to go to school by bicycle but now he is to incur additional amount on vehicle for going to school. His marriage prospects are also definitely affected. At the time of accident the claimant was studying in 9th class, but he lost his studies. He cannot play any game now. He will have to walk with artificial leg throughout his life. He would not be able to drive any car or scooter.