PARMOD SINGH Vs. DHIREN AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against award dated 01.08.2013 passed by the Motor Accident Claims Tribunal, Hoshiarpur (for short "the Tribunal").

(2.) Parmod Singh aged 44 years who was working as a cleaner on Truck No.PB07-R-7994 met with an accident on 3.1.2008. The truck was struck by a tanker bearing registration No.MH04-CG-2888 which was being driven rashly and negligently. As a result of the accident, appellant suffered injuries resulting into 50% disability. FIR No.3 dated 03.01.2008 was registered.

(3.) The claim petition under Section 166 of Motor Vehicles Act, 1988 (for short "the Act") was filed. The Tribunal awarded a sum of Rs. 2,00,000/-. The said amount includes Rs. 70,000/- for medical expenses, Rs. 1,00,000/- for permanent disability and Rs. 30,000/- for pain and suffering. The present appeal has been filed for enhancement of compensation.