BABU LAL Vs. AJMER SINGH

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 17th August, 2011 whereby the Motor Accident Claims Tribunal (F.T.) No.6, Jaipur City, Jaipur decreed an amount of Rs.28,300/- in favour of the appellant and against the respondents.

(2.) Aggrieved with the said decreetal amount, the appellant has implored to enhance the quantum of compensation and pass an award of Rs.12,30,000/- afresh in his favour.

(3.) Adumbrated in brief, the facts of the case are that on 5th March 2008, the appellant-claimant along with his friend Shyoji Ram was going on a Motor-cycle RJ-14-29M-4120 from Gopalpura Bye Pass, towards his residence at Pitamber Nagar. No sooner did he reach at about 4.30 PM near Badarwas Tiraha, one Truck bearing registration No.RJ-14-GB-2572 came from the back. The driver of the Truck, having driven the truck, suddenly emerged at a fast speed, lost the control over the vehicle and hit the Motor-cycle, as a result of which Babu Lal sustained grievous injuries on his person.