JOGINDER Vs. JSP SERVICES P LTD

JUDGEMENT

(1.) This appeal by the claimant is directed against the award dated 6.3.2009, passed by the learned Motor Accident Claims Tribunal, Jind, vide which the claim petition filed by the appellant under Section 163-A of the Motor Vehicles Act, 1988, was ordered to be dismissed as not competent.

(2.) The appellant claimed compensation to the tune of Rs. 10,00,000/- (Rupees ten lac only), on account of injuries suffered by him in a motor vehicular accident. The appellant claimed, that he was earning Rs. 7,000/- (Rupees seven thousand only) per month by way of income.

(3.) This fact was not disputed by the respondent-employer in written statement. Rather the employer of the appellant admitted the factum of salary.