SOMBIR Vs. VIJAY SINGH

JUDGEMENT

(1.) Sombir claimant has brought this appeal for enhancement of compensation awarded to him in a sum of Rs. 24,000/- by the Motor Accidents Claims Tribunal, Bhiwani (for short, "the Tribunal") vide award dated 20.9.2009. The claim of Sombir - appellant for compensation is as under:

(2.) On 10.9.2007, Sombir along with Mangal was going on a motorcycle bearing registration No. HR-16E-0733 (Hero Honda Splendor make) from Old Bus Stand, Bhiwani towards Hansi chowk. At about 5.00 PM, when he was in front of shop of Vikash Sports, one Marshal jeep bearing registration No. HR- 32B-6582 driven by respondent No. 1, came from the opposite side. It was driven by respondent No. 1 in a rash and negligent manner and at a very high speed on account of which, respondent No. 1 lost control over the vehicle and the same had hit the motorcycle on account of which, the petitioner suffered multiple injuries and the motorcycle was damaged.

(3.) The respondents resisted the claim petition.