SUBHASH CHANDER Vs. RAM SINGH

JUDGEMENT

(1.) Subhash Chander has come up in appeal under S. 110-D of the Motor Vehicles Act against the order of the Motor Accidents Claims Tribunal, asking for enhancement of compensation. The respondents have also filed cross-objections praying for the dismissal of the application for grant of compensation.

(2.) Subhash Chander, aged about 7 years, was going on Coronation Road at about 7.30 A. M. on 10-6-1962 when bus No. PNG 2291, belonging to the State of Punjab and driven by Ram Singh, respondent, came from behind and hit him. Subhash Chander suffered various injuries and was admitted to the hospital. He made an application for compensation claiming Rs. 55,000.00 as compensation for the injuries suffered by him because of the accident resulting from negligence and rash and reckless driving by Ram Singh. respondent. This application was contested by the respondents and they alleged that Subhash Chander was injured due to his own fault.

(3.) The Tribunal found that it was the rash and negligent driving of Ram Singh, respondent, that had caused the injuries and awarded compensation of Rs. 4,090.00.