SWAROOP SINGH Vs. RAJENDRA PRASAD YADAV

JUDGEMENT

(1.) With the consent of learned counsel for the parties, matter is heard finally at this stage.

(2.) For deciding the appeal, it is apposite to mention that 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 (First), Jodhpur, vide its judgment and award dtd. 11/10/2012. Learned Tribunal, while adjudicating the appellant's claim under Sec. 166 of the Act, has awarded compensation to the tune of Rs.48,664.00 with interest for the injuries suffered by him in a road accident, which occurred on 10/10/2007. The accident was caused by motorcycle bearing Registration No. RJ-32-M-5946, which was insured with third respondent-Insurer.

(3.) The only contention of learned counsel for the appellant is that compensation awarded by 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.