TULSI RAM Vs. JOGINDER SINGH AND OTHERS

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act has been filed by the claimant claiming enhancement of compensation.

(2.) No appeal has been filed by the owner of the Insurance Company, so, only those facts which are necessary to decide the issue of compensation are being set out in this judgment.

(3.) In the motor vehicle accident, in question, which took place on 6.11.1997, the claimant suffered serious injuries. Both his legs were fractured. He was taken to the Primary Health Centre, Ratti immediately after the accident. Thereafter, he was referred to the Zonal Hospital, Mandi and two days later, he was referred to IGMC, Shimla where he remained under treatment for one month till 9.11.1997. According to the claimant, he has suffered 50% disability and, therefore, filed a Claim Petition for grant of compensation. The learned Motor Accident Claims Tribunal awarded Rs. 50,000.00 only in all to the claimant. Hence the present appeal for enhancement of compensation.