MAJOR DHARAM VIR NEHRA Vs. RAMESH PAL SINGH

JUDGEMENT

(1.) THIS is an appeal directed by Major Dharam Vir Nehra against the Award dated 26.03.1999 passed by R.C.Gupta, Motor Accident Claims Tribunal, Karnal for enhancement of compensation.

(2.) BRIEFLY stated Major Dharam Vir Nehra filed claim petition claiming compensation under Section 166 of the Motor Vehicles Act, 1988 (in short the Act) on account of injuries sustained by him in a motor vehicular accident.

(3.) THE learned Tribunal after adjudication, partly allowed the claim petition and granted a sum of Rs.1,50,000/ -, the details of which is given as under : -