SURAT SINGH Vs. RAMESH KUMAR GUJJAR AND OTHERS

JUDGEMENT

(1.) Appellant-Surat Singh has filed the present appeal seeking enhancement of compensation over and above the amount awarded by learned Motor Accident Claims Tribunal, Narnaul (for short "the Tribunal") vide award dated 20.05.2014.

(2.) In a claim-petition filed under Sections 166/140 of the Motor Vehicles Act, 1988, on account of injuries suffered by the appellant in a motor vehicular accident, which took place on 17.12.2011, the Tribunal has awarded a total compensation of Rs. 2,22,949/- (rounded off to Rs. 2,23,000/-) along with interest @ 9% from the date of filing the claim-petition till its realization.

(3.) On the date of accident, appellant-injured Surat Singh along with Dinesh was travelling from Kishanpura (Rajasthan) to Jaipur in a vehicle bearing registration No.RJ-14TA-8082 being driven by Satpal son of Abhay Singh. When they reached near the Jorasi Bandh (DAM), the offending truck bearing registration No.HR-63-A-4840 driven by respondent No.1 in a rash and negligent manner came from the opposite side. It directly collided with the vehicle, in which the claimant was travelling. Due to this collusion the vehicle in which the claimant was traveling turned turtle and as a result thereof, the claimant sustained multiple injuries on various parts of the body. After the accident, Satpal who was driving the vehicle bearing registration No.RJ-14TA-8082 called the ambulance and the injured was taken to General Hospital, Narnaul. The matter was reported to the police and an FIR No.497 dated 20.12.2011 (Ex.P3) under Sections 279, 337 IPC was registered at Police Station, City Narnaul, against the driver of the offending vehicle.