VIKAS KUMAR Vs. SUNIT KUMAR AND ANOTHER

JUDGEMENT

(1.) The present appeal is filed by the claimant seeking enhancement of compensation awarded by the Tribunal. The claim petition was filed by the appellant under section 166 and 140 of the Motor Vehicles Act, 1988 pursuant to an accident. On 02.05.2007 the appellant Shri Vikas Kumar was going on his motorcycle from his village to Delhi when he was hit by a Maruti Esteem Car driven by respondent No.1. He suffered injuries and was assessed as suffering from permanent disability of 86% in relation to left lower limb.

(2.) Based on the evidence of the parties the Tribunal concluded that the accident took place due to the rash and negligent driving of respondent No.1.

(3.) On compensation the Tribunal awarded the following compensation:-