JUDGEMENT
Parth Prateem Sahu,J. -
(1.)Challenge in this appeal is to the impugned award dated 23.08.2013 passed in Claim Case-175 of 2012 by 2nd Additional Motor Accident Claims Tribunal, Raipur (for short, 'Claims Tribunal'), whereby the claim application filed by the appellant was dismissed.
(2.)Facts of the case in a nutshell are that, on 17.01.2012 when appellant/Claimant was going to Baloda Bazar from Bhatapara on Motorcycle bearing No.CG 04-BV-2168 (for short, 'Motorcycle') at about 3 pm. On the way, he met with an accident with Bus bearing No.CG -4E9400 (for short,'offending vehicle') and suffered injuries over his person. The accident was reported to concerned Police Station, based on which Crime No.49 of 2012 was registered against respondent-1/NA1, driver of offending vehicle.
(3.)Appellant filed claim application under Section 166 of Motor Vehicle Act, 1988 claiming compensation of Rs.6,75,000/- on different heads mentioning therein that he suffered fracture injury over his right ankle and also got fracture of one finger. He was taken to Yashwant Hospital at Raipur by co-employees of his department, where he took treatment as In-Patient from 17th to 21st January, 2012. His right leg was operated and till the date of filing of claim application, his treatment was going on. It was also pleaded that by occupation, he is a driver but due to injuries suffered by him, he is not able to perform his work properly, affecting future prospects like promotion and increase in pay.
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