Rajasthan High Court - Jaipur
Sanjeev Kumar Chandel vs Raju Lal Meena And Others on 11 August, 2010
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B. Civil Miscellaneous Appeal No.982 of 2010. Sanjeev Kumar Chandel S/o Shri Rajendra Kumar Chandel VERSUS Raju Lal Meena son of Shri N.R. Meena and Others Date of Order :::: 11/08/2010 Hon'ble Mr.Justice Dalip Singh Shri B.C. Rawat, Counsel for the claimant/appellant *** Per Court :
Heard learned counsel for the claimant-appellant. Perused the award passed by the learned Tribunal dated 15.11.2009.
This miscellaneous appeal, under Section 173 of the Motor Vehicles Act, 1988, has been preferred on behalf of the claimant-appellant for enhancement of the amount of compensation awarded to the claimant-appellant for the two injuries suffered by him, which are fracture of the tibia and the fibula bone.
The learned Tribunal in totality has awarded an amount of Rs.99460/- with interest for the aforesaid two injuries.
In the facts and circumstances of the case as well as the facts, which have come on record in Paragraph No.14 of the award, I find no reason to interfere as the amount of compensation awarded cannot be said to be inadequate.
Accordingly, the miscellaneous appeal fails and the same is hereby dismissed summarily.
(Dalip Singh),J.
Ashok/