PARMAL SINGH Vs. MAN SINGH AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by claimant Parmal Singh, 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. 22/92.

(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 Parmal Singh, Padam Singh and Tulsiram, were also sitting. It was coming from Morena to Gwalior. While the Jeep was so coming, about two kilometers north near police station Bahodapur, it met with an accident with track No. DIG 3288. The track was being driven by Man Singh, respondent No. 1, was owned by Rambahadur Singh, respondent No. 2. It was insured with the Oriental Insurance Company Ltd. the respondent No. 3. Satish Chandra died on the spot. Parmal Singh, Padam Singh and Tulsiram sustained injuries.

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