K.C.SHARMA,J. - (1.) THROUGH this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellant claimant seeks to modify the award dated 19.11.1994 by which the learned Tribunal has awarded compensation of Rs. 42,000.
(2.) I have heard learned Counsel for the parties and gone through the impugned award and the record of the case. On 4.4.1990 at about 10 a.m., the claimant appellant and Ram Sahai were going from Tonk Fatak to Malviya Nagar on scooter No. RJ -14A -2274. The claimant appellant was driving the scooter, while Ram Sahai was on the pillion seat. When they reached near Jaipur Diary, a truck No. HYG 3003 hit the scooter, as a result of which the appellant and Ram Sahai fell down and sustained injuries. The scooter was also badly damaged.
(3.) THE appellant claimant filed a claim petition, claiming Rs. 3,53,000 for the injuries sustained in the accident. However, the Tribunal, on consideration of evidence and material awarded a total claim of Rs. 42,000.;