VIJAY SINGH Vs. R.S.R.T.C.

JUDGEMENT

(1.) This civil misc. appeal has been filed against the common award dated 29-6-2007 passed by the Judge, Motor Accident Claims Tribunal, Hindaun City (in short MACT) in claim case No. 71/2003 whereby the MACT awarded Rs. 50,000/- to the claimant for the injuries received by him in the accident. The MACT directed the RSRTC to pay only 70% of the amount i.e. Rs. 35,000/- to the claimant as the MACT held the contributory negligence in the ratio of 70 : 30 for the accident occurred between Bus No. RJ 34 0338 and motor cycle No. RJ 33 M 0909 on which the claimant was sitting along with two persons.

(2.) The facts have been set out in the impugned award and hence I am not repeating the same here except wherever necessary.

(3.) It may be mentioned that the claimant appellant has only prayed for enhancing the claim amount and so far as other issues decided by the MACT have not been challenged, the findings on other issues in this manner stand confirmed.