LAWS(DLH)-2012-9-74

DHARAMVEER ALIAS KARAMVEER Vs. ARVIND KUMAR

Decided On September 18, 2012
DHARAMVEER ALIAS KARAMVEER Appellant
V/S
ARVIND KUMAR Respondents

JUDGEMENT

(1.) THE Appellant Dharamveer @ Karamveer impugns a judgment dated 01.08.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby while awarding a compensation of Rs.10,459/- in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 13.10.2008, the Respondent No.3 Insurance Company was exonerated of its liability.

(2.) IN the absence of any Appeal by the driver, owner or the INsurer, the finding on negligence has attained finality between the parties.

(3.) THE Claims Tribunal dealt with the issue of compensation as under:-