RAM KISHAN MEENA Vs. PRAKASH NARAYAN GURJAR

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 09th April, 2001 rendered by the Motor Accident Claim Tribunal, Dausa, whereby learned Tribunal decreed an amount of Rs. 44,800/- as compensation in claim petition No. 51/1995 in favour of the injured appellant. Dissatisfied with this amount of compensation, the appellant has preferred this appeal for the enhancement thereof.

(2.) Factual matrix of the case is that: On 16th February, 1994, Brahm Singh and Ram Kishan, the employees of Excise Department were going with the Excise Preventive Force in official Jeep bearing registration No. RJ 27 C 1285 from Sikandra Road, Bandikui to Sikandra on official duty. It is alleged that Prakash Narayan Gurjar drove the vehicle rashly and negligently as a result whereof, the Jeep turned turtle near Salawas Kalan, Octroi Post. This accident resulted into grievous injuries to both the Brahm Singh and Ram Kishan. Brahm Singh expired on 6th July, 1994 during treatment and the appellant suffered permanent disability.

(3.) Heard learned counsel for the parties and perused the relevant material on record including the impugned award.