LAL CHAND Vs. MADAN LAL

JUDGEMENT

(1.) THIS is an appeal preferred by the appellant seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kurukshetra (hereinafter referred to as the Tribunal) vide award dated 15.01.2011 who awarded compensation of Rs.2,44,960/ - to the claimant for the injuries suffered by him.

(2.) IN an accident which took place on 05.08.2008, the appellant suffered a fracture resulting in disability to the extent of 30% of the limb. Claimant Lal Chand was returning to his village on a motorcycle bearing registration no.HR -07K - 2545 at 3:15 AM, he had reached Ladwa Chowk on G.T. Road, another motorcycle bearing registration no.HR -07K -8171 being driven by respondent no.1 came at a high speed from Shahabad side and hit the motorcycle of the appellant. The appellant suffered grevious injuries.

(3.) THE claimant -appellant had submitted bills some of which were considered while others were rejected as the insurance company pleaded that they were exaggerated, inflated and bogus bills. The Tribunal also found that the appellant had also contributed in the negligence which it placed at 25% and deducted 25% out of compensation amount.