PADAMSINGH Vs. MANSINGH AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by claimant Padamsingh, who sustained injuries in a motor accident on 31st Jan., 1992 for enhancement of the amount of compensation awarded by 5th Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No. 23/92.

(2.) The admitted facts are that on 31st Jan., 1992, Jeep No. MP-07 M-3741 was being driven by Satish Chandra Jain. In this Jeep, besides Satish Chandra Jain, Parmalsingh, Padamsingh and Tulsiram were also sitting. It was coming from Morena to Gwalior. While the Jeep was so coming, about two kilometres north near police station Bahodapur, it met with an accident with truck No. DIG-3288. The truck was being driven by Mansingh, respondent No. 1, was owned by Rambahadursingh respondent No. 2 and was insured with respondent No. 3 the Oriental Insurance Co. Satish Chandra died on the spot. Parmalsingh, Padamsingh and Tulsiram sustained injuries.

(3.) The claims Tribunal found that the accident occurred due to rash and negligent driving of the truck driver.