SH INDERSEN CHHATWAL Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE present appeal has been filed by the appellant against the impugned judgment dated 19-02-04 passed by Sh. M. C. Garg, Judge, Motor Accident Claims tribunal (for short as "tribunal"), Karkardooma Court, Delhi in suit no. 448 of 2002, for the enhancement of the compensation amount.

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

(3.) THE appellant aged about 64 years has retired from Delhi Administration as a lecturer. He sustained grievous injuries in a road side accident which occurred on 11. 04. 01 when the appellant was riding his scooter bearing no. DL3sh-0344 while coming from Pitam pura to Rohini and had reached near Prashant vihar Crossing. He was hit by a truck bearing no. DL-1gb-1227 which at the relevant time was being driven by respondent no. 2 in a rash and negligent manner and the said truck is owned by the respondent no. 3 and insured with the respondent no. 1 (insurance company ).