GAURAV BARATHI ALIAS NIKKI Vs. SHAMSHER

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.4,30,000/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 12.07.1992.

(2.) ON 12.07.1992, the Appellant along with other family members was on way back from Vrindavan to his residence at 9, Prithvi Raj Road, New Delhi. At about 11:00 pm, their maruti van was stationary at a traffic signal. A truck No. HR-29B-2301 being driven by the First Respondent in a rash and negligent manner came from behind and hit maruti van No.DAE-5579. The maruti van was pushed ahead and collided with a taxi No.DLT-2296 which was coming from the opposite direction and was taking a right turn.

(3.) IN Addition, the Claims Tribunal awarded a compensation of Rs.1,92,000/- towards loss of earning capacity and Rs.1,25,000/- towards non-pecuniary damages.