SANJAY NARAYAN Vs. JIWAN RAM

JUDGEMENT

(1.) BY filing instant Misc. Appeal the appellants have challenged the award dated 18th October, 2003 passed by learned Motor Accident Claims Tribunal (A.D.J.) Shambhar -Lake, District Jaipur (for short 'the learned Tribunal ') in MACT Case No. 43/98 for enhancement of the compensation.

(2.) IN brief the facts of the case are that the claimants appellants filed a claim petition before the learned Tribunal mentioning therein that the appellant was going by motor -cycle with his friend Mr. Ram Niwas to Makaran by road side, at 12:30 p.m. on 8th June, 1995, as sudden a truck No. RNN No. 7293 was coming from back and the said truck hit to the motor -cycle and that result claimant and his friend fell down at there and sustained injuries and both are unconscious, on medical examination then found to the extent of 100% disability to the claimant, and it was also stated that the appellant was made disable to earn and is dependent upon others, and now he cannot do any job. Therefore, claimed a sum of Rs. 15,00,000/ - as compensation.

(3.) THE learned Tribunal after hearing both the parties passed the impugned award dated 18th October, 2003. Hence, the aforesaid Misc. appeal before this Court.