KRISHAN LAL Vs. DEV RAJ

JUDGEMENT

(1.) This is an appeal filed by the appellant against the award of the Court of learned Motor Accident Claims Tribunal, Solan, dated 7.3.2006, vide which the claim petition filed by the petitioner under Section 166 of the Motor Vehicles Act, was allowed and the petitioner was granted compensation amounting to Rs.4,86,640/- alongwith interest.

(2.) Being aggrieved by the less compensation awarded by the learned Tribunal, the appellant/petitioner has come up by way of the present appeal before this Court.

(3.) Briefly stated, the facts of the case are that the petitioner filed a petition under Section 166 of the Motor Vehicles Act claiming compensation to the extent of Rupees Ten Lacs from the respondents. The petitioner alleged that the accident took place due to rash or negligent driving of respondent No. 1, driver of the vehicle and the vehicle was owned by respondent No. 2 and was insured with respondent No. 3. The petitioner alleged that he had been under treatment, had suffered permanent disability to the extent of 65%. He alleged his income at Rupees One Lac from agriculture and Rs.4,500/- from masonry work and accordingly, claimed compensation to the extent of Rupees Ten Lacs. Respondents denied the allegations.