SOM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE claim in appeal Is for enhancement of compensation.

(2.) THE appellant-claimant Som Raj was a passenger of Bus No. PUC-7207 of Punjab Roadways, Chandigarh Depot. When it had crossed village Bhankharpur, a truck approaching from its rear side tried to over-take it. The Driver of the Bus, in order to provide space enabling the truck to cross the Bus, took his vehicle to the extreme left of the road. Two left side wheels of the

(3.) THE appellant-claimant filed claim application under Section 110-A of the Motor Vehicles Act, 1939 in the Court of Motor Accident Claims Tribunal, Patiala, (hereinafter referred to as the Tribunal ). The Tribunal vide its award dated 1. 3. 1985, held that the claimant was entitled to Rs. 23,000/- as compensation from Mohinder Singh, Driver of the Bus and his employer, State of Punjab. The claimant was also granted interest @ 9% P. . A. On the amount of compensation from the date of filing of the claim petition.