KAJOR RAM SAINI Vs. SURAJ SINGH

JUDGEMENT

(1.) THIS is an appeal directed by Kajor Ram Saini injured against the Award dated 02.04.1999 passed by Dr. Bharat Bhushan Parsoon, Motor Accident Claims Tribunal, Gurgaon vide which the claim petition was partly accepted and claimant was held entitled to claim Rs.1,09,500/ - as compensation.

(2.) BRIEFLY stated, Kajor Ram Saini filed claim petition claiming compensation on account of injuries suffered by him in a motor vehicular accident. It is pleaded that on 23.01.1994 he was driving bus bearing registration No. RJ -14 -P -2907 belonging to Rajasthan State Road Transport Corporation, Jaipur and was going from Alwar to Delhi. At about 8a.m., when he reached 4k.m. ahead of Nuh in the area of village Sallamba, Tanker No.UGU 8361 being driven by respondent No.1, rashly, negligently and at a high speed came from opposite side and hit against the bus. As a result of which claimant Kajor Ram Saini received multiple injuries. The Tribunal after adjudication accepted the claim petition and allowed a sum of Rs.1,09,500/ -. The details of which is given as under : -

(3.) ON the last date of hearing, counsel for the appellant has submitted that claimant has been removed from his job and as such the appellant was directed to file an affidavit and in compliance to that CM.No.10891 CII of 2015 has been filed.