VIRENDRA BANDH Vs. PAPPU NARAIN AND OTHERS

JUDGEMENT

(1.) The appellant-claimant filed a claim petition before the Motor Accident Claim Tribunal, Jaipur stating therein that on 5th Aug., 1983 at about 10.00 a.m. he was going to the High Court on his scooter and when he reached near Shalimar Talkies in Jaipur a Tempo No. RRE 5526 driven rashly and negligently by respondent No. 1 came from opposite side and hit the scooter of the appellant as a result of which he sustained injuries including fractures in his tibia and fibula bones of the right leg and the scooter was also damaged. According to the appellant his leg in question became weak. He sustained another fractures in tibia and fibula bones of the same leg after 11 months of the accident. He claimed a compensation of Rs. 3,59,500.00 under various heads. The respondent No. 2 is the owner of the Tempo, while respondent No. 3 is the insurer. The respondents contested the claim petition. The learned Tribunal after considering the evidence on record and hearing both the sides awarded a compensation of Rs. 25,585.00 to the appellant vide its judgment and award dated 15th June, 1989.

(2.) Feeling aggrieved by the Award the appellant has preferred this appeal for the enhancement of the compensation.

(3.) I have heard both the sides.