RAMJILAL Vs. NARAYAN AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimant against the award dated 26.5.2005 passed by Judge, Motor Accident Claims Tribunal (Additional District Judge Fast Track No.3) Tonk (in short MACT) in MACT case No. 615/2005 whereby claim petition of the claimant appellant was allowed and he has been allowed compensation in the amount of Rs.6,231/-.

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

(3.) Brief facts of the case are that the claimant appellant on 25.5.2001 while working on road, the respondent No.1 all of a sudden drove the Truck No. RJ 06 G 869 with rash and negligent manner and excessive speed hit the claimant and because of that he sustained grievous injuries. FIR was lodged at Police Station Niwai for the aforesaid accident, in which charge sheet was submitted against respondent. On the basis of the pleadings of the parties five issues were framed. Statements of witnesses were recorded and documents were exhibited. After hearing both the parties, the MACT awarded a sum of Rs.6231/- as compensation. Feeling aggrieved against the award of meager compensation this appeal has been filed for enhancement of the compensation.