- (1.) Leave granted.
(2.) The appellant has approached this Court because he is not fully satisfied with the enhancement granted by the High Court in the amount of compensation awarded by 9th Additional Motor Accident Claims Tribunal, Jabalpur (for short, 'the Tribunal').
(3.) In the petition filed by him under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'), which came to be registered as MVC No.59 of 2005, the appellant prayed for award of compensation to the tune of Rs.10,70,000/- with interest @ 18%. The appellant's claim was founded on the following assertions: (i) That he had suffered grievous injuries in an accident which occurred on 14.11.2004 when the mini bus in which he was working as Helper overturned due to rash and negligent driving by the driver Shri Abdul Ahmad Musalman. (ii) That he was initially treated at Government Hospital, Seoni from where he was shifted to Nagpur Medical College. He remained in the hospital from 14.11.2004 to 2.1.2005 and 15.2.2005 to 20.3.2005. Due to infection, his left leg was amputated above the knee. Thereafter, he was treated at National Hospital, Jabalpur. (iii) That at the time of accident his age was about 24 years and he was drawing monthly salary of Rs.4,000/-. (iv) That on account of amputation of leg, he lost the job and his future was bleak.;