DEVI LAL Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal has been filed against the Judgment and Award dtd. 18/7/2002 passed by Motor Accidents Claim Tribunal, Chittorgarh in Claim Case No.294/2001, whereby the claim petition preferred by the appellant-claimant for compensation on account of the injuries suffered in the accident, which occurred on 4/2/1998, has been partly allowed.

(3.) Briefly noted facts in the present appeal are that on 4/2/1998 the appellant while going on his Vicky (moped) bearing registration No. RJ-09-M-7698 met with an accident with a private bus bearing registration No. RJ-09-P-255 coming from opposite direction. On account of the injuries suffered in the accident, the appellant incurred 40% disability. The certificate of permanent disability has been placed on record. The appellant preferred a claim petition before the learned MACT, Chittorgarh, which was decided vide Judgment and Award dtd. 18/7/2002 and a compensation to the tune of Rs.1,82,500.00 was awarded in favour of the appellant.