RAJENDRA KUMAR Vs. YAKUB KHAN

JUDGEMENT

(1.) THE appellant/claimant has filed the present appeal against the award dated 20.11.2001 passed in Claim Case No. 35/99.

(2.) ON 10.1.1999 at around 4 O'clock on Alirajpur-Kukshi road, the appellant was going to his house along with his friend Suresh, at that time an auto-rickshaw bearing Registration No. M.P.I l-D-2118,'being driven rashly and negligently by the driver dashed him. He received serious injuries in the aforesaid accident and admitted in District Hospital, Kukshi, Bawani and thereafter at Indore.

(3.) LEARNED Counsel for the appellant submitted that the Tribunal awarded less compensation and the same is against Second Schedule of the Motor Vehicles Act.