ANIL KUMAR Vs. NIZAMUDDIN @ NIZAM CHIPPA & ORS

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 12.12.2002 passed by Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby, for the injuries suffered by the apellant Anil Kumar, the Tribunal has awarded a sum of Rs.85,000/ - as compensation alongwith interest @ 9% per annum from the date of filing application for compensation ('the application') i.e. 29.08.2000.

(2.) THE facts in brief may be noticed thus: the appellant was travelling on a Motor Cycle bearing Registration No.RJ -09 -M - 2227, when one Maruti Van bearing Registration No.RJ -09 -C - 2699, which was being driven by respondent No.1 Nizamuddin, collided with the said Motor Cycle, resulting in the appellant alongwith one Rajkumar suffering injuries.

(3.) THE application for compensation was filed by the appellant seeking compensation for a sum of Rs.9,51,000/ - for permanent disablement suffered by him. A reply to the application was filed by the respondent -Insurer and the averments contained in the application were denied. On behalf of the claimant, he himself was examined as AW -1 and exhibited 111 documents.