HARCHAND SINGH Vs. SHER SINGH AND OTHERS

JUDGEMENT

(1.) Claimant Harchand Singh has filed this revision petition assailing Award dated 20.01.1993, passed by learned Motor Accident Claims Tribunal, Ludhiana (in short the Tribunal), seeking enhancement of compensation awarded by the Tribunal.

(2.) Petitioner filed claim petition under Section 166 of the Motor Vehicles Act, 1988 (in short the Act), claiming compensation for injuries suffered by him in motor vehicular accident. It was alleged that respondent no.2, by driving the offending bus rashly and negligently, caused the accident resulting in injuries to the petitioner. Respondent no. 1 is owner of the offending bus.

(3.) Both the respondents were proceeded against ex-parte before the Tribunal. The petitioner led his ex-parte evidence. Learned Tribunal, vide impugned Award dated 20.01.1993, awarded compensation of Rs.2,500/- only to the petitioner-claimant. Feeling aggrieved, he has filed this revision petition seeking enhancement of the compensation amount.