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Judgment
The present appeal under Section 173 of the Motor Vehicles Act has been filed by the claimant against the award dated 24.11.2017 passed by the
1st Additional Motor Accident Claims Tribunal, Manendragarh, Distt. Korea (in short, the Tribunal) in Claim Case No.41/2014. Vide the said
impugned award, the Tribunal in a claim case for damage towards the vehicle, has awarded a compensation of Rs.15,000/- along with interest @ 7
percent per annum from the date of application.
The counsel for the appellant submits that the Tribunal has awarded too meager an amount towards the compensation for the damages caused to
the vehicle and that the amount of compensation deserves to be suitably enhanced.
However, a perusal of records would show that the claimant himself has not been able to substantiate his claim by producing cogent and sufficient
material with which the damages could have been assessed. In the absence of cogent material so far as the expenses and other incidental expenses
incurred by the claimant, this court does not find any strong case made out by the appellant for interference with the impugned award.
The appeal deserves to be and is accordingly rejected.