UMED SINGH Vs. SHYAM SINGH AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of the compensation awarded to him by the learned Motor Accident Claims Tribunal, Narnaul ('Tribunal' for short) vide award dtd. 2/7/2013 on account of injuries and disability suffered by him in a motor vehicle accident on 31/3/2011.

(2.) Brief facts necessary for adjudication of the case are that a petition under Sec. 166 of Motor Vehicles Act was preferred by the appellant seeking compensation on account of the injuries and disability suffered by him. The appellant was involved in a motor vehicle accident on 31/3/2011 when he was going from Village Bhojawas toward Kanina on his motorcycle bearing No.HR-34B-2785. When the appellant reached AteliKanina road near Village Bhojawas, the offending motor-cycle bearing registration No.HR-35F-4259 being driven by respondent No.1 in a rash and negligent manner came from the front and struck against his motorcycle. On account of the said accident, appellant sustained grievous injuries. Driver of the offending motor-cycle/respondent No.1 fled from the spot. FIR was registered at Police Station Kanina against respondent No.1 on 1/4/2011. It was pleaded that the claimant at the time of accident was 28 years old and was working as Circle Incharge in KLG Company Ltd., drawing a salary of Rs.20,000.00 per month. Compensation was, thus, prayed for.

(3.) The learned Tribunal on consideration of the facts and evidence on record held that the accident in question took place due to the rash and negligent driving of the offending vehicle by its driver. There is no dispute regarding the above said finding of the learned Tribunal on this issue, which has attained finality.