AMIT KUMAR Vs. MAHMOOD

JUDGEMENT

(1.) Instant appeal has been filed by the claimant-appellant for enhancement of compensation, assailing the judgment dtd. 28/8/2019 passed by the Motor Accident Claims Tribunal, Alwar (Raj.) (hereinafter referred to as Tribunal') in MAC case No. 573/2014 (C.I.S No. 3087/2015) by which compensation of Rs.4,00,261.00 alongwith interest @ 7.5% has been awarded in favour of the claimant-appellant.

(2.) Learned counsel for the claimant-appellant submits that the appellant-claimant filed claim petition under Sec. 166 of the Motor Accidents Act, 1988 (for short 'the Act of 1988') to claim compensation for the injuries sustained by him in an accident occurred on 30/6/2014 which was allowed and the Tribunal has awarded compensation as indicated above.

(3.) However, being dissatisfied with the quantum of compensation, the claimant has preferred this appeal. Counsel for the claimant-appellant submits that the claimant-appellant has sustained 54% permanent disability and a very meager amount of Rs.4,00,261.00 has been awarded.