KRISHAN KUMAR Vs. SANIEEV

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 Krishan Kumar along with Pradeep Kumar and Deepak 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 Krishan Kumar was admitted in General Hospital. The matter was reported to the police.

(3.) THE respondents contested the claim petition.