JAVID Vs. LALJI YADAV

JUDGEMENT

(1.) The present misc. appeal has been preferred for enhancement of compensation against the award dated 21.1.1995 passed by the Motor Accidents Claims Tribunal, Jaipur City, Jaipur in the Claim Application No. 684 of 1992, whereby the amount of Rs. 1,12,000 has been awarded as compensation, whereas the claimant had claimed an amount of Rs. 7,10,000.

(2.) The claimant had met with the accident on 23.7.1992 when he was hit by the minibus No. RSO 6604. He was seriously injured and his left leg was amputated from the knee. As per medical evidence the injured sustained permanent disability to the extent of 75 per cent in childhood. After framing the necessary issues the Tribunal had come to the finding that the accident was caused due to negligent driving of the driver of minibus. After considering the oral and documentary evidence the Tribunal has awarded Rs. 1,00,000 for pain and suffering and Rs. 12,000 on other counts. As such the total compensation of Rs. 1,12,000 has been awarded.

(3.) For the reason that the present appeal has been filed for enhancement of com pensation, therefore, there is hardly any necessity to discuss any other aspect of the case.