RAM SARUP Vs. LAKHPAT SINGH

JUDGEMENT

(1.) Brief facts of the present revision petition are that the petitioner-claimant filed the claim petition under section 163-A of the Motor Vehicles Act, 1988 as amended up to date claiming a compensation of Rs. 4,50,000 against the respondents on account of his permanent disability suffered by him.

(2.) The claimant moved an application before Claims Tribunal for amendment in the claim application that his income was wrongly stated as Rs. 15,000 per month and in fact his monthly income is hardly Rs. 3,000 and that his income has, thus, inadvertently been shown so and the same requires to be rectified.

(3.) The said application was contested by the respondents.