SAVITRI DEVI Vs. JOT SINGH

JUDGEMENT

(1.) Heard Sri Lokendra Dobhal, learned counsel for the appellant and Sri Pankaj Purohit and Sri Rajendra Dobhal assisted by Sri D.C.S. Rawat, learned counsel for the respondents.

(2.) By the present appeal, the appellant has prayed for enhancement of the award dated 2nd September, 1993, by which the claim petition has been allowed to the extent of award of Rs. 1,50,000 with interest (c) 12%.

(3.) Briefly stated, on 24.1.1991 at about 2.30 p.m., the deceased Deepak Singh was returning home on his Luna Moped near Karjan Road Chauraha at Rajpur road from Raja Bazar. Near Karjan Road, a Truck bearing No. U.R.M.-3406, which was coming towards the Rissana River, took a wrong side and due to rash and negligent driving, it hit the Luna. As a result of this, the deceased got severely injured and his Moped got damaged.