DHARAM PAUL GUPTA Vs. BALBIR SINGH AND ANOTHER

JUDGEMENT

(1.) Appellant has invoked jurisdiction of this Court under Sec. 173 of the Motor Vehicles Act, for short "the Act" for enhancement of the award dated 7.1.2006, made by the Motor Accident Claims Tribunal, (I) Sirmaur, District at Nahan in MAC Petition No. 149-MA C/2 of 2004, titled Dharam Pal Gupta Vs. Balbir Singh and another , whereby compensation to the tune of Rs. 15000.00 along with interest @ 9% per annum came to be awarded in favour of the claimant against respondents No. 1 and 2, jointly and severally, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) It appears that appellant became victim of a vehicular accident which was caused by respondent No. 1 owner-cum-driver of vehicle, i.e., motor Cycle No. HR-02-7761, rashly and negligently on 14.3.2002 at about 2.15 p.m. near Adarsh Colony on Rajban-Paonta Sahib road.

(3.) The claim petition came to be filed after two years of the accident.