SHIV KUMAR PANDEY Vs. GULZAR AHMED & ORS

JUDGEMENT

(1.) The appellant was the claimant before the Motor Accident Claims Tribunal in accident claim case (MACT No. 781/10/08) instituted on 25.02.2008 whereby he had sought compensation under Sections 166 and 140 of Motor Vehicles Act, 1988 for the injuries suffered by him in a motor vehicular accident that had occurred on 06.10.2007 statedly due to negligent driving of truck bearing registration No.JK-13A-1428, admittedly insured against third party risk for the period in question with the third respondent (the insurer). The Tribunal held inquiry and, on the basis of evidence led, passed the judgment dated 30.05.2012 awarding compensation in the total sum of Rs. 2,31,493/-, calculating it thus:- <TAB> <FRM>JUDGEMENT_280_LAWS(DLH)1_2018_1.html</FRM> </TAB>

(2.) The claimant filed the present appeal submitting the grievance that the compensation awarded is inadequate. The appeal was put in the list of 'Regulars' by order dated 01.04.2016 and when it is called out for hearing in its own turn, there is no appearance on behalf of the appellant/claimant.

(3.) Learned counsel for the third respondent (the insurer) has been heard and with his assistance, the record perused.