NAVJOT SINGH Vs. HARPREET SINGH

JUDGEMENT

(1.) Navjot Singh, the injured victim is in appeal seeking enhancement of compensation in respect of injuries suffered by him in a motor vehicle accident dtd. 10/12/2013, due to rash and negligent driving of car bearing registration No.PB-11-ZD(T)-1983.

(2.) The Motor Accident Claims Tribunal, Patiala, vide order dtd. 13/7/2015, has held the claimant/appellant entitled to a compensation amount of Rs.5,62,000.00. The compensation amount has been computed by the Tribunal as follows:-

(3.) It may be stated at the outset that the Tribunal had recorded a specific finding that the accident had taken place due to rash and negligent driving of the offending/insured vehicle and which had hit the motorcycle being driven by the claimant/appellant and on account of which injuries had been sustained. Insurance company has not challenged such findings of the Tribunal and as such this aspect has attained finality.