Sanjay Karol - (1.)Challenge limited in nature to the award dtd. 15/11/2017 passed by learned Member, Motor Accident Claims Tribunal (Court No.1), Gomati Judicial District, Udaipur, is with regard to the quantification of the amount of compensation.
(2.)Certain facts are not in dispute. Appellant Krishna Kumar Shil met with a motor vehicle accident on 17/8/2014 as a result of which he sustained injury. The incident took place on 17/8/2014 while he was travelling in a vehicle bearing registration No.TR-01A-2854(Commander Jeep) which was being driven by Sankar Nag in a rash and negligent manner. The vehicle was owned by Sri Bindu Lal kar and insured with M/s United India Insurance Company Ltd.
(3.)The owner and driver have accepted the award whereby the Tribunal has determined the claimant's entitlement to the compensation amounting to Rs.8,27,000.00 along with interest @ 6% per annum from the date of filing of the claim petition. The liability stands fastened upon the insurer.
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