KAMAL KISHORE Vs. CHARANJIT SINGH

JUDGEMENT

(1.) Kamal Kishore, aged 44 years was injured in a road accident on 28.2.91.

(2.) He filed a claim petition under Section 140 and 166 of the Motor Vehicles Act, 1988 claiming compensation in sum of Rs. 7,00,000/- on account of the injuries suffered by him in the said road accident. Later, by way of the amendment he enhanced the claim to Rs. 20,00,000/-.

(3.) Vide award dated 8.2.01, learned Tribunal awarded a sum of Rs. 4,23,701/- to him. Break-up of the compensation awarded by the Tribunal is as follows: <FRM>JUDGEMENT_648_DRJ95_2007Html1.htm</FRM>