SANJAY VERMA Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) THEY are heard.

(2.) THIS is claimant's appeal seeking enhancement of compensation awarded by motor Accidents Claims Tribunal/addl. District Judge, Udham Singh Nagar vide award dated 12. 6. 2000 passed in Motor accident Claim Petition No. 201 of 1999.

(3.) THE claimant Sanjay Kumar Verma claimed compensation of Rs. 53,00,000 (rupees fifty-three lakh) for the injuries suffered by him in the motor accident on 12. 8. 1998 when the bus bearing registration No. HR 07-PA 0197, in which he was travelling, met with an accident due to rash and negligent driving of its driver and fell in a ditch resulting in multiple injuries to several bus passengers including the claimant. Claimant further pleaded that he used to earn Rs. 5,000 per month from his shop and, on account of the injuries suffered by him in the accident, the lower part of his body has become paralysed rendering him unfit to pursue his occupation.