SUKHDEV SINGH Vs. RAMESH KUMAR

JUDGEMENT

(1.) Sukhdev Singh had filed a claim petition through his wife Sunita Devi under Sec. 166 of the Motor Vehicles Act, against Ramesh Kumar-driver, Naresh Kumar-owner and Oriental Insurance Company Ltd. Kaithal-insurer of car No.HR-08G-6059, on the allegations that on 29/4/2009 at about 4 PM, in the area near Canal Bridge, Bhagal, respondent No.1 Ramesh Kumar by rash and negligent driving of car No.HR-08G-6059 had caused accident, in which Sukhdev Singh had suffered multiple grievous injuries.

(2.) After contest, the claim petition was allowed and compensation of Rs.5.00 lacs was awarded to claimant, payable by all the three respondents jointly and severally.

(3.) Appellant/claimant feeling dissatisfied with the amount of compensation awarded to him and has approached this Court by way of filing the present appeal, notice of which was given to respondents, who put in appearance.