RAJIV SAINI Vs. ASHOK KUMAR

JUDGEMENT

(1.) IT is the claimants appeal against the award dated 2.12.2004 passed by Motor Accident Claims Tribunal -II, Kangra at Dharamshala, titled as Rajiv Saini vs. Ashok Kumar and others, seeking enhancement of compensation awarded by the Tribunal.

(2.) THE facts necessary for filing the claim petition are as under: -

(3.) THE petition was opposed by the owner and driver of the vehicle No.HR -25 -0597, inter alia, on the ground that the accident occurred due to negligence of the petitioner himself, who was driving scooter No. PAH -4857.