DEEPAK Vs. SANJEEV

JUDGEMENT

(1.) THE claimant -appellant has filed the present appeal seeking enhancement of amount of compensation awarded to him vide award dated 26.07.2012 pronounced by the Motor Accident Claims Tribunal, Kaithal (for short 'The Tribunal').

(2.) TAKING the case from undisputed facts that on 08.12.2009 appellant Deepak along with Pradeep Kumar and Krishan Kumar were going on motorcycle bearing registration No. HR -05T -5528. The said motor cycle was being driven by Pradeep Kumar and the same met with an accident as tractor Sonalika came from Kaithal side which was being driven by respondent No. 1 in a rash and negligent manner. Resultantly, all the three fell down and sustained injuries. Appellant Deepak was referred to PGI, Chandigarh. The matter was reported to the police.

(3.) THE respondents contested the claim petition.