SUKHVEER SINGH Vs. HOSHIYAR SINGH & ORS

JUDGEMENT

(1.) The present appeal is filed by the appellant who was the claimant before the Tribunal seeking enhancement of the compensation as awarded by the Tribunal vide award dated 14.10.2011.

(2.) The appellant filed the claim petition under Sections 140/166 of the MV Act, 1988.

(3.) On 05.08.2009, after completing his duty, the appellant was returning to his house on his motorcycle. While passing through the railway flyover Meet Nagar on Wazirabad Road, appellant's vehicle was hit by a Maruti Esteem car. The said vehicle was driven in a rash and negligent manner. The appellant fell down on the road and sustained multiple injuries. He suffered multiple fractures on his right leg from the thigh to lower portion of the leg due to which two plates with screw were inserted in his leg and one plate with screw was also inserted on his right hand.