CHANDER MOHAN ALIAS SONU Vs. BALBIR SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the appellant 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.) BRIEF facts leading to dispute are that on 20. 11. 05, the Appellant and his elder brother Kamal kishore 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. Appellant received serious grievous injuries all over his body and his elder brother died on the spot.

(3.) THE Tribunal vide impugned judgment, awarded compensation of Rs. 4,08,484/-along with interest @ 7. 5% per annum towards the injuries sustained by the appellant.