BAGHEL SINGH Vs. RAJ KUMAR AND ORS.

JUDGEMENT

(1.) THE claimant has preferred the present appeal against the award dated 20.12.2004 passed by the Motor Accidents Claims Tribunal, Hoshiarpur and has prayed for enhancement of the amount of compensation for the injuries received by him in a motor vehicular accident. Vide impugned award, learned Tribunal awarded him an amount of Rs. 3,00,000/ - as compensation.

(2.) ON account of the rash and negligent driving of jeep No. PCR -6944 by respondent No. 1, the appellant received injuries as the jeep struck against the motor cycle which the appellant and his son were riding. The appellant was referred to DMC, Ludhiana in a serious condition. According to the appellant, he was 50 years of age at the time of the accident and working as an insurance agent with M/s New India Assurance Company and drawing monthly income of Rs. 15,000/ - to Rs. 20,000/ -. Accordingly, the appellant had sought an amount of Rs. 10,00,000/ - as compensation.

(3.) LEARNED Counsel for the appellant has submitted that on account of the injuries received by him as a result of rash and negligent driving by respondent No. 1, the appellant is unable to take care of himself. The petitioner is still receiving regular treatment and incurring huge amounts on the medicine with a hope that he may regain his consciousness but to no avail.