OM PARKASH Vs. MANOHAR SINGH & ORS.

JUDGEMENT

(1.) The appellant-Om Parkash was awarded Rs.10,22,000/- as compensation for his Permanent Disablement suffered because of the injuries received while travelling as a passenger in Vehicle No.JKS-7762, which met with an accident because of its driver's rash and negligent driving.

(2.) The breakup of the compensation awarded to him by the Motor Accidents Claims Tribunal, Jammu is as under:

(3.) Not satisfied with the quantum of compensation awarded by the Tribunal, he questioned its Award seeking enhancement therein, by his Appeal CIMA No.74/2006.