SHRIRAM GIC LTD. Vs. SATYANARAYAN DAS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 30.1.2016 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.16,18,189/- as compensation to the respondent for the injuries suffered by him along with interest @ 9% p.a. from the date of application i.e. 22.4.2013.

(2.) The application was filed by the respondent inter-alia with the averments that he was going on road on foot when the offending trailer, which was being driven by Mr. Ramswaroop, struck him resulting in receiving grievous injuries. It was claimed that the claimant suffered paralysis in lower trunk and lower limbs, he was earning Rs.10,000/- per month by doing greasing of the vehicles.

(3.) The application was opposed by the non-claimants.