RAMESH CHAND Vs. MAHESH KUMAR

JUDGEMENT

(1.) ONE Ramesh Chand resident of House No. 9504/6, Sarafa Nagar, Ambala City, had received serious injuries in the road accident on 4. 11. 1990. Thereafter, he filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation to the tune of Rs. 5 lac. The motor accident claims tribunal, Kurukshetra (hereinafter called as the Tribunal awarded a total compensation to the tune of Rs. 34,800.00, to the claimants. The liability to pay the amount of compensation was fastened upon all the respondents jointly and severally.

(2.) DISSATISFIED with the award of the Tribunal, the appellant has filed the present appeal for enhancement of compensation.

(3.) THE counsel for the respondents contended that the appellant has been suitably compensated. They further contended that there is no scope for enhancement of compensation and as such the appeal deserves to be dismissed.