RAKESH KUMAR Vs. KIRPAL SINGH & OTHERS

JUDGEMENT

(1.) All the three appeals captioned above, have been taken up together for disposal being interconnected. Motor Accident Claims Tribunal, Kurukshetra (later referred to as 'the Tribunal') vide award dated 03.06.1996 allowed compensation of Rs. 30,000/- for the injures suffered by claimant Rakesh Kumar and Rs. 2 lakh for damage to his car, in a motor vehicle accident, which took place on 21.12.1994 due to rash and negligent driving of four wheeler bearing registration No.HNE-5756 (later referred to as 'the offending vehicle') by its driver Kirpal Singh.

(2.) Insurer of the offending vehicle i.e. the New India Assurance Company has filed two appeals i.e. FAO-3238-1996 and FAO-12-1997 challenging the impugned award, whereas claimant Rakesh Kumar has filed appeal FAO-2886-1996 seeking enhancement of compensation as awarded by the tribunal for the injuries suffered by him in the accident.

(3.) The claimant has described the manner of accident in para 25 of the claim petition as follows:-