EX CONSTR S SHEKHAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 9. 1. 2003, injured Master Saurabh sustained serious injuries in a road accident stated to be caused by rash and negligent driving of the offending vehicle belonging to respondent no. 2, Dharam Vir and respondent No. 3, jogender Singh. Injured filed a claim petition under section 166 read with section 140 of the Motor Vehicles Act, 1988.

(2.) VIDE award dated 16. 8. 2005, Tribunal has awarded compensation in sum of rs. 3,18,000 to the injured. Break-up of the compensation awarded is as follows: <FRM>JUDGEMENT_1494_ACJ_2008Html1.htm</FRM>

(3.) AGGRIEVED by the amount of compensation awarded by the Tribunal, injured has filed the present appeal.