BALDEV SINGH Vs. PARDEEP SINGH

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Appellant-claimant has filed this appeal seeking enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Sri Muktsar Sahib (for short, the 'Tribunal') vide impugned award dtd. 21/11/2015 on account of the injuries and disability suffered by him in a motor vehicle accident.

(3.) Brief facts necessary for adjudication of the case are that, a petition under Sec. 166 read with Sec. 140 of Motor Vehicles Act (for short, the 'Act') was preferred by the appellant seeking compensation on account of the injuries and disability suffered by him in a motor vehicle accident, which took place on 4/7/2014. FIR (Ex.Cl) was registered against the respondent-driver in respect to the incident. Learned Tribunal on considering the evidence on record concluded that the appellant sustained injuries in the said motor vehicle accident, which led to amputation of his left leg. It is held that the said accident was caused due to the rash and negligent driving of canter bearing No. PB-12G-4536 by respondent no.l - Pardeep Singh.