DEVENDER Vs. INDERJIT SINGH & OTHERS

JUDGEMENT

(1.) Through this appeal, the appellant-claimant has prayed for enhancement of compensation, modifying the impugned consolidated award dated 17.02.2011 of the Motor Accident Claims Tribunal, Rohtak (for short "the Tribunal").

(2.) In nutshell, on 03.09.2006, claimant while driving jeep bearing Registration No. HR-61BB (HQ) T-4323 was going to Barnala from Rohtak. The offending Truck driven by respondent No.1 bearing registration No.PB03L-9764 coming from the opposite side in a rash and negligent manner collided with his jeep, by coming on the wrong side. As a result thereof, all the occupants of the jeep including the appellant-claimant suffered multiple grievous injuries on their persons. The appellant-claimant suffered fracture on his hand, leg and jaw, resulting into permanent disablement to the extent of 45 %.

(3.) The learned Tribunal vide impugned consolidated Award, while deciding 12 claim petitions including that of the appellant-claimant awarded him a compensation of Rs.99,100/-.