JAI PRAKASH Vs. KHALID HUSSAN

JUDGEMENT

(1.) The present Appeal under Sec. 173 of the Motor Vehicles Act, 1908 has been filed against Award dtd. 31/3/2018 by the injured/Mr. Jai Prakash seeking enhancement of the compensation granted in the sum of Rs.8,86,354.00 along with the interest @9%, on account of injuries suffered in the road accident on 17/2/2014.

(2.) The Appellant has sought the enhancement of compensation on the following grounds:-

(3.) Learned counsel on behalf of the Insurance Company has submitted that neither in the Claim Petition nor in the Affidavit of Evidence had the injured anywhere stated that he was travelling in the truck with his goods. It is only in the cross examination for the first time that he claimed that his Goods were being carried in the truck. It is further submitted that nothing was recovered from the truck at the time of its seizure by the IO.