JITENDRA YADAV Vs. MANISH KUMAR SHARMA

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 23rd February, 2011 whereby the Motor Accident Claims Tribunal (F.T.) No. 9, Jaipur City, Jaipur decreed an amount of Rs. 17,000 in favour of the appellant and against the respondents.

(2.) Aggrieved with the said decretal amount, the appellant has implored to enhance the quantum of compensation and pass an award of Rs . 5,50,000 afresh in his favour.

(3.) Adumbrated in brief, the facts of the case are that on 11th May, 2008, the appellant-claimant was standing at about 5.00 p.m. near the gate of house No. B-5, Tulsi Das Ki Bagichi, Janta Colony, Jaipur that the rider of motorcycle bearing registration No. RJ-14-SQ-8889 suddenly appeared at an excessive speed and collided with him, as a result of which he sustained grievous injuries on his person.