MASTER SHANKER Vs. SURESH KUMAR

JUDGEMENT

(1.) , J.

(2.) THESE two Appeals arise out of a judgment dated 10.10.2008 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.1,33,000/- was awarded in favour of Master Shanker (the Claimant) who suffered multiple injuries including fracture pelvis-hemoperitoneum in an accident which occurred on 26.11.1997.

(3.) RESPONDENT No.4 was stated to be the registered owner and financer of the vehicle, RESPONDENT No.5, the owner and RESPONDENT No.3 the Insurer of the vehicle.