KANHAIYALAL Vs. VED PRAKASH

JUDGEMENT

(1.) Appellant-claimant has filed the present appeal against the award dated 31/1/2001, passed in Claim Case No. 75 of 1998.

(2.) That appellant was travelling in a Tempo Trax from Dewas to Shajapur and he was dashed by a truck No. MP 07-1602 at village Maksi due to rash and negligent driving of the driver of truck and report of incident was lodged at Police Station, Maksi. A criminal case was also registered against the driver.

(3.) Appellant filed an application for compensation before the Tribunal pleading that he was aged 50 years and working as labourer, he was earning Rs. 1,500 per month. He received injuries on his ribs, shoulder, left leg and ankle, there was permanent disability to him. He was admitted in District Hospital, Ujjain from 6.10.1997 to 14.10.1997.