NAND LAL SHARMA Vs. ANUP KUMAR

JUDGEMENT

(1.) THIS is claimant's appeal. His son Manoj Kumar aged 15 years was involved in an accident with a jeep bearing No. MPD 2704. This accident proved to be fatal. The deceased succumbed to his injuries. In the petition filed seeking compensation, the Motor Accident Claims Tribunal came to the conclusion:

(2.) THE claimant has sought enhancement of this compensation. According to him, at least Rs. 75,000/- should be awarded in this case.

(3.) THE learned Counsel appearing for the respondents has argued that the finding recorded by the Tribunal on issue of ownership is incorrect. I do not find any merit in this contention of the learned Counsel for the respondents. It may be seen that the Tribunal took note of Ex. P/9. This is a document which shows that the jeep in question was given on supurdgi to Anup Kumar. As such, the finding recorded by the Tribunal with regard to ownership cannot be taken exception to.