MOHAN SINGH Vs. PRABHU DAYAL AND OTHERS

JUDGEMENT

(1.) This appeal, filed on behalf of the claimant for enhancement of compensation, is directed against the award of the Motor Accidents Claims Tribunal dated 28th July, 979 by which the appellant was awarded compensation to the extent of Rs. 2,500.00 with interest at the rate of 6% per annum from the date of filing of the petition till I realisation. The facts of this case are that on 10th Nov., 1968 at about 2 P.M. the appellant was going on three wheeler scooter driven by Prabhu Dayal in order to reach Jor Bagh, near bus stand of Karbala. Respondent, E. Adotevi Akue, driving car bearing No. CD-3709 came from Safdarjang Airport side and collided with the three wheeler scooter at the crossing. As a result of the collision, the appellant fell out of the scooter and was grievously injured and he became unconscious and was taken to the Hospital where he was admitted in Emergency Ward. He received the following injuries: