NIRANJAN SINGH Vs. RAM KUMAR

JUDGEMENT

(1.) THIS appeal has been preferred on behalf of injured-appellant for enhancement of compensation awarded by the learned Motor accident Claims Tribunal, Jaipur vide judgment dated 26. 10. 1998 whereby a sum of rs. 1,25,656/- was awarded by way of compensation for 23% disability caused on account of injuries sustained in the accident.

(2.) THE challenge in the appeal pertains to quantum of compensation only.

(3.) LEARNED counsel for the appellant submits that the learned Tribunal has awarded compensation of Rs. 44,000/- as against the disability caused while the amount deserves to be computed by taking second schedule to the M. V. Act to be the guideline commensurating with the percentage of disability. It is also submitted that multiplier of 9 deserves to be adopted in view of Judgment of Hon'ble Apex Court in sarla Verma and anr. Vs. DTC and ors.-2009 (6) SCC,121.