SH RAJ KUMAR Vs. BALBIR SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the appellants against the impugned judgment dated 18. 09. 07 passed by Sh. A. S. Jayachandra, Judge, Motor Accident claims Tribunal (for short as "tribunal"), KKD, Delhi for enhancement of the compensation amount.

(2.) IN a nutshell, the facts relevant for the purpose of dealing with this appeal are as follows:

(3.) ON 20. 11. 05, the deceased Sh. Kamal kishore along with his younger brother Chander Mohan were travelling on motor-cycle from Delhi to Sector-55, faridabad and when at about 12. 55 p. m. reached Canara bank, Town no. 1, faridabad, then a truck bearing no. HR-38g-3162, driven by Respondent no. 1 came from behind at a very high speed driven rashly and negligently and hit against the motorcycle of the deceased. Deceased Kamal Kishore died due to the fatal injuries and Chander Mohan received serious injuries.