CHANCHAL Vs. PRADEEP KUMAR SHARMA

JUDGEMENT

(1.) THEY are heard.

(2.) THIS is claimant's appeal for enhancement of the compensation awarded by Motor Accident Claims Tribunal/Additional District Judge (Fourth Fast Track Court), Haridwar vide Award dated 28th August, 2003 passed in Motor Accident Claim Petition No. 36 of 1998.

(3.) THE driver and owner of the offending vehicle Jeep contested the claim and pleaded that the deceased himself was responsible for the accident. The insurer of the Jeep disowned its liability to pay compensation to the claimants on the grounds that the motorcyclist himself was responsible for the accident and the driver of the Jeep was not holding a valid driving licence.