DEEPAK GAUTAM Vs. JAI PRAKASH

JUDGEMENT

(1.) These two appeals impugn the award dated 20.11.2010. MAC APP. No. 330/2012 is filed by the owner of the offending vehicle whearas MAC. APP. 280/2011 is filed by the claimant seeking enhancement of compensation.

(2.) The brief facts which led to filing of the claim petition are that on 15.09.2006 the appellant Sh. Deepak Gautam was going on his motorcycle and when he reached the main road, Qutub Road near village Jatkhore, he was hit by another motorcycle said to be driven in a rash and negligent manner. The claimant fell down and suffered injuries.

(3.) First I will deal with MAC. APP. 280/2011. The issue in this appeal pertains to compensation amount awarded. The total compensation of Rs. 5,36,493/- was awarded by the Tribunal as follows:- <FRM>JUDGEMENT_183_LAWS(DLH)12_2014_1.html</FRM>