GAMBHIR SINGH Vs. ONKAR SINGH

JUDGEMENT

(1.) THIS appeal under Section 173 of the Motor Vehicles Act has been filed by the claimant claiming enhancement of compensation.

(2.) BRIEFLY stated the facts of the case are that the complainant who is an advocate met with an accident while boarding bus No.HP -38 -6997 when the driver suddenly started the bus in a rash and negligent manner. The petitioner fell down and sustained injuries. He filed a claim petition for grant of compensation under Section 166 of the Motor Vehicles Act, 1988. The Motor Accident Claims Tribunal, Una has awarded compensation of Rs.1,49,227/ - in favour of the petitioner. The petitioner is now in appeal and claims that the compensation should be enhanced further.

(3.) PW /7 Dr.S.K.Singh is Associate Professor from the Department of Urology, PGI, Chandigarh. According to him, the petitioner was admitted in PGI, Chandigarh on 8.5.2001. He was found to have fracture of the hip bone and an injury to his urethra.