ASHOK KUMAR MEENA Vs. GHEESA LAL

JUDGEMENT

(1.) Instant appeal has been preferred by the claimant-appellant (injured) against the judgment and award dtd. 30/6/2011 passed by the Court of Motor Accident Claims Tribunal, Kotputli, District Jaipur, Rajasthan (hereinafter referred to as 'the Tribunal') in Claim Case No. 302/2011 (629/2004) whereby an amount of Rs.3,11,000.00 was awarded as compensation under various heads on account of injuries sustained by him in the accident occurred on 18/7/2004.

(2.) Learned Tribunal after framing the issues and evaluating the evidence on record and after hearing counsel for the parties, decided the claim petition of the claimant-appellant and awarded compensation to the tune of Rs.3,11,000.00 (including medical bills, food, pain and suffering and loss of amenities) in favour of the claimant-appellant.

(3.) Learned counsel for the appellant submits that at the time of accident, the injured was 14 years of age and he has sustained injuries in the accident and was operated on 25/7/2004 and due to injuries sustained by him in the accident, his left leg was amputated and because of that he sustained 70% permanent disability.