HARDEEP SINGH Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) CLAIMANT Hardip Singh has filed this appeal for enhancement of compensation awarded to him in Motor Accident Case No. 5 of 1987, decided on 31.1.1990 by Shri J.P. Gupta, Motor Accident Claims Tribunal, Sangrur.

(2.) IN this appeal, these facts are not disputed that on 18.5.1987 at about 7.00 P.M. Balwant Singh was going on a Scooter from Amargarh to village Bagrian. Claimant Hardip Singh was sitting on the pillion. Oil Tanker No. PBP -6767 driven by respondent Harbhajan Singh at a very high speed rashly and negligently struck against the scooter, as a result of which Balwant Singh died on the spot and Hardip Singh sustained multiple injures. Hardip Singh filed claim petition claimanting Rs. 4 lacs as compensation. Legal heirs of Balwant Singh also filed a claim petition. Both these petitions were decided by the aforesaid judgment.

(3.) THE appellant's learned counsel submitted that the tribunal has not assessed the compensation properly. Evidence adduced by the petitioner is not scanned minutely. He submitted that Rs. 4 lacs should have been awarded to the appellant as compensation.