DHARAM PAL MADHOK Vs. SHARWAN SINGH

JUDGEMENT

(1.) DHARAM Pal Madhok had filed claim petition under Section 110-A of the Motor Vehicles Act before the Motor Accident Claims Tribunal, Karnal, seeking a sum of rupees seven lacs as compensation for the injuries sustained by him in a road accident on 30. 10. 1986 The Tribunal vide its award dated May 12, 1988, awarded a sum of Rs. 55,000/- compensation with interest of 12% P. A. on the amount of compensation from the date of claim petition.

(2.) BEING dissatisfied with the award of the Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal') the claimant preferred present appeal for enhancement of compensation.

(3.) SHORN of unnecessary details, the relevant facts are that on 30. 10. 1986, the appellant who was serving in the Police Department, proceeded to Delhi from Mohali in Government Jeep No. PAQ 6788 driven by Constable Sharwan Singh-respondent No. 1. When the vehicle reached a point between Samgarh and Taraori on the G. T. road, the jeep turned turtle on its right side of the road, as a result of which the appellant suffered multiple injuries. He was rushed to Civil Hospital, Karnal and later on shifted to Post Graduate Medical Institute, Chandigarh where he was treated by Doctor Sarv Sarup, Senior Resident Neuro Surgery. The appellant thereafter filed a claim petition which was resisted by the State. The appellant in order to prove his case besides himself produced Dr. Sushil Kumar, PW-2, Dr. Kanwar Mohan, Lecturer Eye Department, PGI (PW-4) and Dr. Sarv Sarup, Senior Resident Neuro Sugery, PGI, Chandigarh (PW-5), who had treated him.