GURVINDER SINGH Vs. PIRTHI SINGH AND OTHERS

JUDGEMENT

(1.) The appellant-claimant has filed the present appeal seeking enhancement of compensation over and above the amount awarded by the Motor Accidents Claims Tribunal, Sirsa (for short, the Tribunal) vide award dated 10.01.2000.

(2.) Briefly stated, the appellant-claimant had filed a petition under Section 166 of the Motor Vehicles Act, 1988 (for short, the Act) for grant of compensation on account of injuries suffered by him in a motor vehicular accident, which took place on 08.06.1997 in the area of Dhani Lahranwali (Rania). The accident was caused by a truck bearing registration No.HRH4455 of which the respondent No.1 Pirthi Singh was the driver.

(3.) As per the statement of claimant, on 08.06.1997, when he along with his servant Shambhu Ram was returning from Jiwan Nagar to Sirsa on a scooter bearing registration No.HR-22-2024, which was being driven by the claimant, the offending truck being driven by respondent No.1 in a rash and negligent manner struck against the scooter from behind without blowing any horn. As a result thereof, the claimant and his servant Shambhu Ram sustained multiple grievous and serious injuries. Even the scooter was badly damaged. The claimant was taken to General Hospital, Rania and thereafter, shifted to General Hospital, Sirsa. But considering his grievous multiple injuries, he was shifted to Deep Hospital, Ludhiana on 09.07.1997. Thereafter, on 23.07.1997, he was referred to DMC, Ludhiana and remained admitted there upto 04.08.1997. For this accident, FIR No.420 dated 26.06.1997 under Sections 279, 337, 338 and 427 IPC was registered against respondent No.1 at Police Station Rania.