Rajasthan High Court - Jodhpur
Manvendra Singh vs N.I.Ins.Co.Ltd.& Ors on 18 September, 2008
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Misc. Appeal No.2119/2007
Manvendra Singh vs. The New India Insurance Co. Ltd. & Ors.
S.B. Civil Misc. Appeal No.2119/2007
Manvendra Singh.
vs.
The New India Insurance Company Ltd. & Ors.
Date : 18.9.2008
HON'BLE MR. PRAKASH TATIA, J.
Mr.OP Rajpurohit, for the appellant. Mr.Dhanpat Choudhary ) Mr.MS Rajpurohit ) for the respondents.
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Heard learned counsel for the parties.
The appellant/claimant is aggrieved against less payment of compensation to him.
It appears from the reasons given in the impugned award dated 11.5.2007 passed by the Motor Accident Claims Tribunal, Pali in Claim Case No.30/2005 that the appellant, who fell down from the vehicle in question, contended that he remained in MDM Hospital, Jodhpur and Bangur Hospital, Pali. He also submitted that because of the injury on head, he lost his smell power and also lost his memory. He also pleaded very many things but has not produced any medical proof in support of his 2 S.B. Civil Misc. Appeal No.2119/2007 Manvendra Singh vs. The New India Insurance Co. Ltd. & Ors.
contention neither medical reports from MDM Hospital, Jodhpur or from Bangur Hospital, Pali or any X-reports.
I perused the injury report of the appellant though it has not been proved but looking to that injury report, it appears that he suffered a lacerated wound on his head. In view of the above reason, a person, who was of the age of 30 years and who suffered a minor injury on head because of falling from the vehicle and not suffered any grievous injury, if total compensation of Rs.14,000/- has been passed in his favour, then that cannot be said to be low in any manner.
In view of the above reason, this appeal, having no merits, is hereby dismissed.
(PRAKASH TATIA), J.
S.Phophaliya