BAIJ NATH SINGH Vs. VIJENDER KUMAR @ VIJAY

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs. 4,00,000/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Janardan Kumar Singh, who suffered fatal injuries in a motor vehicular accident which occurred on 16.11.2001.

(2.) IN the absence of any appeal by the driver, owner or the insurer, the finding on negligence has attained finality.

(3.) DURING enquiry, the Claims Tribunal found that the accident was caused on account of rash and negligent driving of truck bearing registration no.DL -1LB -6031 driven by Respondent no.1.