PRAKASH CHANDRA DABRANI Vs. LAXMAN SINGH

JUDGEMENT

(1.) - Being aggrieved with the amount of compensation under the impugned award dated 11th April, 2001 rendered by the MACT, Jaipur, the Appellant has preferred this appeal for the enhancement thereof.

(2.) Contextual facts depict that on 4th May, 1996 at about 8.45 p.m., the Appellant claimant Prakash Chandra Dabrani was going by roadways bus bearing registration No. RNP 469 from Panch Batti to Saragogi Mansion at Jaipur. At Saragogi Mansion, the driver stopped the bus. It is alleged that only 2 or 3 passengers had alighted from the bus and when the Appellant was in the process of alighting, the driver of the bus without getting any signal from the conductor, suddenly accelerated it, as a result of which the Appellant fell on the road and the wheel of the bus ran over his leg resulting ultimately into its amputation. The Appellant suffered 40% permanent disability. This disability has led into reduction of his monthly income and efficiency of working to a great extent and caused a increases in physical and mental sufferance. The Appellant filed a claim petition before the Tribunal and the learned Tribunal has decreed an amount of Rs. 3,45,100.00 in his favour and against the non claimant-Respondents. The Appellant was not satisfied with this amount of compensation. Hence, this appeal.

(3.) Heard the learned Counsel for the parties and perused the relevant material on record.