JAGDISH KUMAR SHARMA Vs. D T C

JUDGEMENT

(1.) Whether the accident arose due to the rash and negligent driving of vehicle No. DLR 6238 and/or DLP 334 as alleged?

(2.) Whether the petitioners in the respective petitions suffered any injuries, arising out of the said accident as alleged?

(3.) Issue Nos 1, 2 and 4 were decided in favour of the appellant. So as the amount of compensation is concerned he was awarded a sum of Rs. 20,000.00 i.e. Rs. 13,000.00 by way of special damages and Rs. 7,000.00 general damages. The petitioner being dis-satisfied with the amount of compensation awarded by the tribunal has approached this Court by way of this appeal.