BHUSHAN LAL SAHU vs MUSTAK KHAN AND ANR.

Present is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act assailing the award dated 12/07/2011 passed by the learned

Motor Accident Claims Tribunal, Rajnandgaon (C.G.) in Motor Accident Claim Case No.20/2009.

Vide the impugned award, the Tribunal in an injury case under Section 166 of the Motor Vehicles Act has awarded a compensation of Rs.35,000/-

with interest @ 6% per annum.

The counsel for the appellant/claimant submits that, the claimant in the instant case has received grievous injuries on his head and he was also

hospitalized for a considerable long period and for almost one year, he could not go for employment and as such the compensation awarded for all

these is too meagre an amount and thus the same deserves suitable enhancement.

Perusal of record would show that, the claimant did not examine the doctor to establish the disability part, nor was there any certificate to show that

the claimant had suffered from any permanent disability.

However, since the accident is admitted and the fact that the claimant had suffered some injuries and he was also hospitalized and undergone some

treatment all of which are not in dispute this court is of the opinion that ends of justice would meet if, the claimant is awarded a lump sum

compensation of Rs.50,000/- instead of Rs.35,000/- as awarded by the Tribunal. Thus, there shall be an enhancement of Rs.15,000/- to the award

passed by the Tribunal. The said enhanced amount shall also carry interest at the same rate as has been awarded by the Tribunal.

The appeal thus stands allowed and disposed off.