MOHD ZAFAR Vs. KHURRAM SHAMI AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the appellant and Sri Samit Gopal, learned counsel for the opposite party No. 1, owner of the offending vehicle.

(2.) The present appeal has been filed by the claimant/appellant challenging the award dated 23.03.2009 passed by Motor Accident Claim Tribunal/Special Judge (E.C. Act), Allahabad whereby the Tribunal has awarded Rs. 16,126/- as compensation.

(3.) The claimant appellant instituted the claim petition on the ground that on 18.06.1997 at about 9.00 pm, he was riding scooter being Registration No. AHV-7776. It is further submitted that his wife and his niece were pillion riders and were going back to their home from Civil Lines. It is further alleged that when they reached near Lal Colony Temple, Rasoolpur, PS-Kareilly, Allahabad, Maruti Car being Registration No. UAI-1094 driven by its driver rashly and negligently hit the scooter in which the claimant/appellant suffered injuries. It is further stated in the claim petition that he was engaged in the business of selling of Cooler and Almirah etc., and was earning Rs. 7,000/- per month. He claimed compensation at Rs. 5,35,000/-.