SANTOSH Vs. RAMESH KUMAR

JUDGEMENT

(1.) THE appellants -claimants have filed the present appeal for seeking enhancement of compensation awarded by the Motor Accident Claims, Tribunal, Yamunanagar vide award dated 04.09.2001.

(2.) TAKING the case from undisputed facts that on 03.02.1999 Salochan was standing near railway crossing near Barib Basti Yamunanagar. Meanwhile, respondent No. 2 while driving truck No. HR37 -1514 in a rash and negligent manner hit the parked rickshaw. Resultantly, Salochan fell down and sustained injuries. Respondent No. 2 fled away from the spot along with his vehicle. The claimant claimed compensation to the tune of Rs. 5.5 lacs.

(3.) THE respondents contested the claim petition by filing separate written statements.