Mahesh Bhagwati, J. - (1.) - Challenge in this appeal is to the judgment dated 4th September, 2000 rendered by Motor Accident Claims Tribunal, Jaipur whereby the learned Tribunal decreed an amount of Rs. 4,92,950/- in favour of the appellant. Dissatisfied with this amount, the appellant preferred this appeal for the enhancement of compensation.
(2.) The background facts in a nut-shell are thus : That on 13th January 1996, at about 4:30 pm the appellant-claimant Madan lal was travelling in a Bus bearing registration No. RNP 678 from Sanganer to his village Mohabatpura. There being no room inside the Bus, the appellant went on the roof of the same. It is alleged that no sooner did the Bus reach near Gurjari Ki Talai, Madrampura, the Bus on account of being driven rashly and negligently at a fast speed went out of driver's control and to control the same, smartly applied the breaks jolting appellant who was tossed from the roof and fell on the road, sustained injuries all over his body. He not only sustained simple and grievous injuries but suffered 100% disability. The appellant filed a claim petition, which was albeit, decree as aforesaid but the appellant being dissatisfied with the said amount challenged the same and hence, this appeal.
(3.) Heard learned counsel for the parties and carefully perused the relevant material available on record.;