BAJRANG LAL SHARMA Vs. RAMDEV ACHARYA AND ORS.

JUDGEMENT

(1.) THE present appeal is directed against the impugned judgment and award dtd.16.7.2011 passed by the learned Motor Accident Claims Tribunal, Parbatsar whereby the learned Tribunal has awarded a sum of Rs. 77,320 as compensation for the injuries suffered by Bajrang Lal and Rs. 12,100/ - as compensation for the injuries suffered by Govind Prasad.

(2.) ON 19.4.2009 both the applicants Govind Prasad and Bajrang Lal were going on a Motor Cycle bearing No. RJ -23 -0787 from Kuchaman to Chhoti Losal and were hit by loading tempo No. RJ -23 -GA/1940. On account of said accident, they suffered injuries, some of them simple and some grievous and consequently filed the claim petitions before the learned MACT, Parbatsar claiming compensation to the extent of Rs. 10,96,000/ - and Rs. 38,31,000/ - respectively.

(3.) THE learned Tribunal after returning the findings of accident in favor of the present claimants proceeded to compute the compensation in para 21 and 25 of the impugned award and awarded a sum of Rs. 12,100/ - for the simple injuries and one grievous injury as per X -ray report, namely, Injury No. 4 for injured Govind Ram and Rs. 29,000/ - for Bajrang Lal besides a sum of Rs. 48,320/ - for medical expenditure incurred by both these persons was also reimbursed.