LAWS(DLH)-2012-9-300

SHANKAR PASWAN Vs. SHYAM LAL

Decided On September 17, 2012
SHANKAR PASWAN Appellant
V/S
SHYAM LAL Respondents

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 8,88,999.88P/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered injuries resulting in permanent disability to the extent of 85%.

(2.) On appreciation of evidence, the Claims Tribunal found that the accident was caused on account of rash and negligent driving of bus No.DL-1PA- 4935 by the First Respondent. While dealing with the quantum of compensation, the Claims Tribunal dealt with the various heads and awarded a compensation which is tabulated hereunder:- <FRM>JUDGEMENT_4175_ILRDLH22_2012_1.html</FRM>

(3.) In the absence of any Appeal by the driver, owner or the Insurer, the finding on negligence has attained finality.