TINKU SHARMA Vs. SURENDER PAL SINGH & ORS

JUDGEMENT

(1.) The present appeal is filed seeking to impugn the compensation awarded by the Tribunal vide its judgment dated 13.04.2011 by the claimants.

(2.) The brief facts are that the appellant on 15.10.2005 was going on his foot at divider road, Sector-15/16, Rohini Delhi and he was hit by a bus. The bus was driven by respondent No.1 at a high speed in a rash and negligent manner.

(3.) The appellant was at the relevant time 19 years old and a student of B.Com.