ANIL KUMAR Vs. SONPAL

JUDGEMENT

(1.) F .A.F.O. No. 313 of 1979 Anil Kumar v. Sonpal and others has been filed by the victim injured in the motor accident which took place on 6.10.92 by the truck No. UPO 877. The truck in question belonged to Sonpal, respondent in this appeal, who was also filed F.A.F.O. No. 292 of 1979 against the same judgment and order of the Tribunal F.A.F.O. No. 287 of 1979 has been filed by M/s United India Insurance Co. Ltd. Successor -in - Interest to the British India General Insurance Co. Ltd. Since these three appeals arise out of the same judgment and award of the Motor Accident Claims Tribunal, they are taken up together.

(2.) HEARD Sri P.K. Saxena, learned counsel for the appellant and Sri D.C. Pandey, brief holder of Sri A. Kumar, learned counsel for Sonpal respondent.

(3.) THE appellant Anil Kumar claimed compensation of damages for the injuris received by him in the accident Rs. 29,00/ - was claimed as general compensation damages and Rs. 6,000/ - as expenses incurred for the treatment.