SURINDER KUMAR KANSAL Vs. NADAR KHAN AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 29.5.2000 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 2,70,000/ - with an interest @ 12% PA for the injuries caused to the claimant appellant in the motor accident.

(2.) THE brief conspectus of facts is as under: On 19.12.93 the appellant was going on his two wheeler scooter bearing registration No. DL 4SJ 8547 with one Sh. Sham Singh on the pillion. When he reached at round about of Taj Hotel, a car bearing registration No. DL -17 -1347 came at a fast speed, which was being driven by Respondent no.1 in a rash and negligent manner on the wrong side and hit the scooter of the appellant with a force. As a result, appellant fell down and suffered grievous injuries leading to amputation of left leg below knee.

(3.) A claim petition was filed on 30.5.94 and an award was made on 29.5.2000. Aggrieved with the said award enhancement is claimed by way of the present appeal.