HITESH KUMAR Vs. NAHAR SINGH

JUDGEMENT

(1.) Instant appeal has been preferred by the claimant-appellant assailing the impugned judgment and award dtd. 26/2/2018 passed by the Court of Special Judge, (Printing and Stationery Embezzlement Cases)-cum-Motor Accident Claims Tribunal, Jaipur, District Jaipur (hereinafter referred to as 'the Tribunal') in MAC Case No. 521/2017 (82/2016) whereby the claim petition filed by the claimant-appellant has been allowed and a sum of Rs.3,48,200.00 has been awarded as compensation in favor of the claimant-appellant.

(2.) Counsel for the appellant submits that the appellant had filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act of 1988') for getting the compensation for the injuries sustained by him in the accident occurred on 9/9/2015, which was allowed by the Tribunal as indicated above.

(3.) However, being dissatisfied with the quantum of compensation, the claimant-appellant has preferred this appeal for enhancement of the compensation.