NANDKUMAR DWIVEDI Vs. NAWAB MOHD

JUDGEMENT

(1.) AGGRIEVED by the award passed by the III Additional Motor Accidents Claims Tribunal, Satna, in Claim Case No. 8/95 dated 8.1.1996, the appellant has preferred this appeal.

(2.) THE case of the claimant-respondent No. 1 before the tribunal was that on 3.3.1995 at about 1 p.m. he was going on cycle. At Katra Mohalla, a jeep bearing registration No. MIA 133 dashed him as a result of which he sustained fracture of both the legs. He filed an application under section 166 of the Motor Vehicles Act, 1988 and claimed compensation of Rs. 7,21,000/- under various heads.

(3.) ON the basis of the aforesaid pleadings, the tribunal framed issues and recorded the evidence. The tribunal found the accident to be proved and held the claimant to be entitled to receive compensation of Rs. 30,000/-from the appellant as well as the respondent No. 2 and 3 jointly and severally. Being aggrieved of this, the present appellant has filed this appeal.