HEMANT MISHRA Vs. SURINDER SINGH

JUDGEMENT

(1.) The present appeal arises out of the award dated 16.8.1993 of the Motor Accident Claims Tribunal. The appellant raised two contentions for assailing the said award. Firstly, the counsel for the appellant contended that the tribunal erred in holding the appellant contributory negligent and secondly, the amount of compensation appears to be meagre in view of the facts and circumstances of the case.

(2.) The brief conspectus of the facts, relevant for deciding the present appeal, is as follows:

(3.) I have heard counsel for the parties and have perused the record.