RAJENDRA SINGH Vs. RAMLAL

JUDGEMENT

(1.) The instant appeal under Section 173 of the Motor Vehicles Act, 1988 for enhancement of compensation has been filed by the appellant-claimant against the award dated 01.10.2002, passed by the learned Judge, Motor Accident Claims Tribunal, Nathdwara (afterwards referred as Tribunal') in MAC No.62/2002 (168/2000) whereby learned Tribunal has awarded a sum of Rs.2,85,000/- as compensation money.

(2.) Brief facts of the case are that a road accident took place on 09.10.1999, in which claimant Rajendra Singh sustained many injuries; injured was going to Kothariya on his motorcycle, near bus stand Nathdwara, offending Truck bearing registration NO.RJ.13.G.0830 hit the motorcycle of the injured. A claim petition was filed by the injured on 06.06.2000 against driver, owner and Insurance Company of the Truck. After due inquiry, learned Tribunal awarded a sum of Rs.2,85,000/- as compensation in the following term:-

(3.) Not satisfied with the quantum of award, this appeal has been filed.