VINOD KUMAR Vs. CANTONMENT BOARD

JUDGEMENT

(1.) THE appellant/claimant filed a petition for grant of compensation of Rs.80,295/ - against the respondents, jointly and severally, on the allegation that on 19.5.1982 the appellant was on his Luna URQ 5641 when he met with an accident on the road going from Sagar to Gorakhpur in the city of Jabalpur, with the water tanker of the Cantonment Board CPK 8995 and as a result of the accident he was hospital -ised from 19.5.1982 to 27.9.1982. The compensation was claimed for loss of business on account of the appellant's inability to carry out his job as efficiently as he was doing previously, towards medical expenses, . mental pain and agony, loss of expectancy of life and for the amount spent in the repair of his Luna and for loss of trouser.

(2.) THE Claims Tribunal, after consideration of the evidence of the parties, has come to the conclusion that the driver of the vehicle owned by the Cantonment Board Hafiz -ullah was negligent and the accident occurred on account of his rash and negligent driving. A compensation of Rs.10.295/ - in all was awarded by the Claims Tribunal against all the respondents, including the Oriental Fire and General Insurance Company, being the insurer.