MUKESH ACHARYA Vs. GANGA VISHAN

JUDGEMENT

(1.) Appellant-claimant has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, 'Act') with a prayer for enhancement of compensation quantified and awarded by Motor Accident Claims Tribunal-I, Jodhpur, vide its judgment and award dtd. 6/3/2010. Learned Tribunal, while adjudicating appellant's claim under Sec. 166 of the Act, has awarded compensation to the tune of Rs.37,118.00with interest for the injuries suffered by him in a road accident which occurred on 14/2/2007. The accident was caused by Mahindra Bolero bearing Registration No. RJ-19-UA-1084 which was insured with first respondent-Insurer.

(2.) The only contention of learned counsel for the appellant is that compensation awarded by the learned Tribunal is grossly inadequate and even not satisfying the requirements of just and fair compensation within the meaning of Sec. 168 of the Act.

(3.) Learned counsel appearing for respondent-Insurance Company submits that the Insurer is prepared to settle the matter perpetually by enhancing the amount of compensation commensurating with the guidelines issued by Rajasthan State Legal Services Authority (for short, 'Authority').