SUDARSHAN LAL LUTHRA Vs. KAVINDER SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.52,500/- awarded in favour of the Appellant by the Motor Accident Claims Tribunal(the Claims Tribunal) for having suffered injuries in a motor vehicle accident which occurred on 26.08.1996.

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

(3.) THE Appellant was an old man. According to him, he gave instructions to an Advocate to file the Claim Petition, but could not keep track thereof and the counsel expired. Thus, a fresh Claim Petition was filed after nine years of the accident, that is, in the year 2005.