GULAB SINGH Vs. HUKAM SINGH AND OTHERS

JUDGEMENT

(1.) This is an appeal on behalf of the injured claimant for enhancement of the compensation awarded by the Learned Motor Accidents Claim Tribunal Hisar vide its decision dated 14.05.1990.

(2.) The brief facts of the case are that on 1.03.1990 the appellant Gulab Singh was going to his village Patan from Hisar in a three wheeler. When he reached 1 km short of Bal-Samani minor on HisarBalsamani road, a Maruti Van bearing No. DID-5733(for short, 'Van') being driven by respondent No. 1 Hukam Singh came from front side. The Van was being driven negligently. The Van struck against the three wheeler in which the appellant was travelling. Due to the accident the appellant got serious and grievous injuries. The hips and leg of the appellant Gulab Singh got fractured. Hence the claim petition was filed.

(3.) Parties led their evidence.