ANANGPAL SINGH Vs. MPSRTC

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accident Claims Tribunal, Bhind in Claim Case No. 36 of 1992 dated 19.12.1995.

(2.) SHORTLY stated, accident took place on 11.12.1987 when claimant's motor cycle was hit by bus bearing registration No. CPH 8767 owned by M.P. State Road Transport Corporation and driven rashly and negligently by the driver. Accident has been denied by respondents. Although Respondent 1 has said that it is not liable for accident but ultimately the tribunal has held the allegation of the appellant proved. The main question for determination in this appeal is as to whether compensation deserves to be enhanced since the appellant submits that just compensation has not been awarded while respondent 1 states otherwise.

(3.) THEREFORE taking into consideration the nature of injuries, extent of disability, pain and suffering and other heads, just compensation in the context of decisions like, Mohinder Bir Singh v. Shri Amal Pal (1997 (II) MPWN 138) and Union of India v. Bholaram and another (2000 (2) JLJ 174) would be Rs. 1,50,000.00 in lump -sum instead of awarding the same under various heads it this case.