MURLIDHAR DEWANGAN Vs. DINESH RAM

JUDGEMENT

(1.) This appeal arises out of the award dated 27.6.2006 passed by Additional Motor Accident Claims Tribunal (for short the "Tribunal") Dhamtari in Claim Case No. 286/2004 awarding a compensation of Rs. 2,23,000/- in favour of the appellant/claimant. Facts of the case in brief are that on 29.7.2003 the motorcycle bearing registration No. CG-5A-3501 driven by injured Rameshwar alias Ramesh carrying the appellant/claimant as pillion rider, was dashed by a jeep bearing registration No. CG-05-ZA/2118 as a result of which both, the driver and the pillion rider suffered grievous injuries including fracture.

(2.) Claim case was filed by the appellant/claimant claiming compensation of Rs. 14,35,000/- in his favour inter alia pleading that in the accident he suffered permanent disability to the extent of 65%, he remained hospitalised for about a month and underwent operation necessitating insertion of rod in his leg, suitable compensation may be awarded to him.

(3.) Insurance company however contested the claim and denied its liability to satisfy the same. However, by the award impugned the Tribunal has awarded a compensation of Rs. 2,23,000/- in favour of the claimant with interest at the rate of 6% per annum.