INDRA Vs. INDER DAS SWAMI

JUDGEMENT

(1.) The instant civil misc. appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the claimant/appellants for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Churu (for short 'the Tribunal') vide impugned judgment and award dated 2.7.2011 passed in Claim Case No. 07/2009, whereby compensation to the tune of Rs. 43,52,776/- has been awarded in favour of the claimant/appellants.

(2.) Briefly stated the facts of the case are that the claimant filed a claim petition with the averment that 15.1.2008 Mangat Ram was going on his motorcycle from Sawai Badi to Sardarshahar. On reaching Kheteshwar Colony Petrol Pump, the respondent driver driving the Jeep No. RJ 10-U 0277 rash and negligently hit the motor cycle due to which deceased sustained grievous injuries who later on succumbed to injuries.

(3.) The learned Tribunal after hearing both the parties vide its judgment and award dated 2.7.2011 awarded a compensation of Rs. 43,52,776/- in favour of the claimant/appellants. Hence, this misc. appeal has been filed by the claimant/ appellants for enhancement of compensation.