BHAIYA LAL SATNAMI Vs. KHORBAHARA DEWANGAN

JUDGEMENT

(1.) This is claimant's appeal for enhancement of the amount of compensation as awarded by the Claims Tribunal vide its order impugned dated 28/02/98 passed in Claim Case No. 64/97.

(2.) Brief facts of the case are that on account of accident occurred on 15/11/89 when the claimant/labourer was coming with the truck bearing its registration No. M.P.R. 3255, which was driven by respondent No. 1-Korbahara Dewangan, owned by respondent No. 2-Moti Lal and insured by respondent No. 3-United India Insurance Company Limited.

(3.) It is submitted further in the claim petition that the alleged accident has been occurred because of rash and negligent driving of its driver and because of said accident his right hip has been fractured and was admitted into hospital from 15/11/89 to 16/12/89.