LALLO Vs. MOHD. AKRAM

JUDGEMENT

(1.) The present appeal has been filed by the injured-claimant seeking enhancement of compensation of Rs.2000.00 granted by the Motor Accident Claims Tribunal, Katni (hereinafter referred to as 'the Tribunal') vide award dtd. 16/2/2004 in MAC Case No.2/2004 filed under Sec. 166 of the Motor Vehicles Act, 1989 (hereinafter referred to as 'the Act').

(2.) For the sake of convenience, the parties are referred to as they arrayed before the Tribunal.

(3.) The learned Tribunal on the appraisal of facts, pleading and evidence on record heard that the claimant has been injured in motor vehicular accident that took place on 9/12/2001 due to rash and negligent driving of Zipsy bearing no.MO-K-8080 (hereinafter referred to as 'the offending vehicle') was being driven by respondent no.1, owned by second respondent. The learned Tribunal awarded compensation amount of Rs.2000.00. The liability to pay compensation on the second respondent.