HARMOHINDER SINGH Vs. MANGLA PRASAD

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.18,05,400/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 10.02.2009.

(2.) ON 10.02.209 at about 4:00 P.M. the Appellant was proceeding from Ghaziabad to Delhi on his two wheeler No.UP-14Z-8424. His wife was a pillion rider. When they reached near Mohan Nagar, a truck No.HR-55B- 8274 driven by the First Respondent in a rash and negligent manner collided against the two wheeler. As a result of the forceful impact the Appellant fell down; both of his legs were run over by the truck.

(3.) ON appreciation of evidence, the Claims Tribunal found that the accident was caused on account of rash and negligent driving of the offending vehicle by the first Respondent. The compensation of Rs.18,05,400/- awarded in favour of the Appellant is tabulated hereunder:-