RAM NARAYAN SHARMA Vs. RAM KUMAR SINGH

JUDGEMENT

(1.) IT is inadequacy of compensation awarded by the Claims Tribunal for the injuries suffered by the claimants and non-award of compensation for damage caused to the motor-cycle, which has been assailed through this appeal by the claimant against the award of the Motor Accidents Claims Tribunal, Rewa, in Claim Case No. 92/92, dated January 29, 1993.

(2.) THE accident took place on 26-2-1988 when Jeep No. MBA 9962 owned by Ram Kumar Singh driven by Brijlal Yadav and insured with the Oriental Insurance Company, hit the motor-cycle resulting damage to it and injuries to the claimant. The medical evidence suggests that the claimant suffered fracture of 5th and 6th ribs apart from some other injuries to his body. The motor- cycle was also damaged. The allegation is that the accident is result of rash and negligent driving of the jeep by the driver, otherwise it would not have happened.

(3.) THE owner and driver of the jeep did not contest the claim, therefore, proceeded ex parte.