K P SINGH Vs. CHIRANJI LAL

JUDGEMENT

(1.) This Regular First appeal, under Section 110-D of the Motor Vehicle Act, 1939, is directed against the judgment dated July 8, 1986, passed by the Motor Accident Claims Tribunal, Delhi, thereby, awarding a compensation of Rs. 25.000.00 to the appellant.

(2.) Briefly stated, the facts of the case arc, as under :

(3.) Appellant filed a claim petition, under Section 110-A of the Motor Vehicle Act, for recovery of Rs. 3 lakhs as compensation, on account of the injuries, suffered by him, in the accident.