CHANDU LAL SOOD Vs. VED PAL

JUDGEMENT

(1.) THE claim in appeal here is for enhanced compensation for the injuries suffered by the claimant Chandu Lal Sood, when he was knocked down by a motor-cycle. This happened on October 28, 1976 near the Rose Garden on the road between Sectors 16/17, Chandigarh.

(2.) IT was the finding of the Tribunal that the accident had been caused entirely due to rash and negligent driving of Ved Pal the driver of the motorcycle, CHO 4880. A sum of Rs. 9,500/- was awarded as compensation to the claimant.

(3.) IT would be relevant to note here that Chandu Lal Sood was an agent of the Life Insurance Corporation of India and was 42 years of age at the time of this accident.