RAM KUMAR Vs. ASHOK KUMAR AND ORS.

JUDGEMENT

(1.) through Video Conferencing.Instant appeal has been preferred by injured-claimant Ram Kumar (appellant herein) for enhancement of compensation awarded by the Motor Accident Claims Tribunal (FTC), Una, District Una, Himachal Pradesh (hereinafter referred to as MACT), vide Award dated 30.9.2011, passed in MACP No.30/2009 RBT, titled as Ram Kumar v. Ashok Kumar and others, whereby a lump-sum amount of Rs.7,000/- has been awarded in favour of the appellant as general damages.

(2.) Respondent No.1 Ashok Kumar is Driver of the offending vehicle, whereas respondent No.2 Chamble Fertilizer and Chemical Ltd. is owner of the said vehicle.Respondent No.3 is Insurer of the offending vehicle.

(3.) The MACT has fastened liability upon respondent No.3 Insurance Company to indemnify respondent No.2 by depositing the amount of compensation. The Insurance Company has not preferred any appeal.