RAM KARAN Vs. VEDA AND OTHERS

JUDGEMENT

(1.) Present appeal for seeking enhancement of compensation against award dated 13.03.2013 by Motor Accident Claims Tribunal, Kaithal (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation to the tune of Rs. 80,000/- on account of injuries sustained in the accident.

(2.) Facts relevant for the purpose of decision of present appeal are that on 08.03.2009 appellant was going in canter bearing registration No.HR-33F-0390 from Tohana for unloading the material at Karnal. They were going towards sand mine on Meerut road for loading purpose and when they reached near Nagla Farm Bus Stop tractor-trolley bearing registration No.UP-17C-3539 struck against the canter. Resultantly claimant sustained injuries. Matter was reported to the police.

(3.) Respondents contested the claim petition.