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Judgment
P. Sam Koshy, J
The present appeal under Section 173 of the Motor Vehicles Act has been filed by the claimant seeking enhancement of compensation against the
award dated 30.11.2017 passed by the 1st Additional Motor Accident Claims Tribunal, Surajpur (in short, the Tribunal) in Claim Case No.16/2016.
Vide the impugned award, the Tribunal in an injury case has awarded compensation of Rs.8,000/-along with interest @ 9 percent per annum from the
date of application.
The contention of the appellant is that the compensation awarded by the Tribunal is unreasonably low. The claimant in the instant case has suffered
injury on the backbone which was serious in nature and this aspect has not been properly appreciated by the Tribunal. Therefore, the amount awarded
deserves to be suitably enhanced.
However, perusal of records would show that except for the medical certificate issued by a doctor, no medical expert was examined before the
Tribunal. Neither was there any sufficient evidence to establish the treatment or expenses incurred towards treatment. Moreover, the medical
certificate which was produced also shows that the injuries sustained were simple in nature.
Under the given facts and circumstances, this court does not find a strong case made out by the appellant calling for an interference with the
impugned award.
Thus, the appeal fails and is dismissed .