SANDEEP SINGH Vs. JAGDEEP SINGH

JUDGEMENT

(1.) The present appeal has been filed by the claimant against the award dated 06.02.2014 passed by the Motor Accident Claims Tribunal, Ludhaina, for enhancement of the amount awarded to him on account of the injuries sustained by him in the accident.

(2.) The brief facts relevant to the present case are that on 05.08.2009, Sandeep Singh i.e. claimant/appellant herein along with his mother Gurmail Kaur were travelling on a Bajaj Chetak Scooter bearing registration No.PB-10-AM-4701. They were coming from Dango-Pakhowal Road and when they reached at T-Point of Village Sarabha and were waiting to cross the road, an Indica Car bearing registration No.PB-1 0CA-1732 came from Ludhiana side at a very high speed on the wrong side of the road and struck against the scooter of the claimant/appellant. Due to the impact, the claimant/appellant and his mother, Gurmail Kaur, fell on the road. Both the claimant/appellant as well as Gurmail Kaur received grievous injuries. Gurmail Kaur succumbed to her injuries and the claimant/appellant was referred to DMC Hospital, Ludhiana where he was stated to be under treatment. The accident was witnessed by one Sarabjit Singh son of Ranjit Singh.

(3.) The Tribunal, on the basis of the pleadings and the evidence on the record, awarded the following compensation:-