RAMESHWAR MAHTO Vs. SARJU PRASAD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the claimant for enhancement of compensation, granted by the Motor Vehicles Accident Claims Tribunal, Ranchi vide judgment dated 27 th August, 2011 in Compensation Case No. 74/2000 whereby, the Tribunal has granted compensation to the tune of Rs.25,000/- along with interest 6% p.a. from the date of closure of the evidence of the appellant.

(3.) The claimant, the appellant herein, filed a claim application under Section 166 of the Motor Vehicles Act for compensation of Rs. 3,00,000/- on account of injuries sustained by him in the motor accident occurred on 24.4.1999. On the fateful day, the claimant was travelling in scooter from Ranchi to Sugnu village and when he reached near Bariatu, a Trekker bearing Registration No. BR 14P 1822, being driven in rash and negligent manner came from Booty side knocked him down. As a result of the said accident, the claimant sustained multiple grievous injuries and was moved to the hospital and was treated. It is pleaded that at the time of accident, the injured was 51 years of age and was serving in MES, Dipatoli Pump House and was getting a salary of Rs.5,500/- per month. It has further been pleaded that the multiple injuries resulted in fracture of radius and ulna bones. He also sustained head injuries and injury in eyes and has lost the vision of his right eye. It is also pleaded that the appellant has suffered permanent disability due to loss of vision of his right eye and fracture of his bones. Thus, he is entitled for compensation to the tune of Rs.3,00,000/- along with interest.