PRAKASH SHARMA Vs. SATYA NARAYAN AND ORS

JUDGEMENT

(1.) This appeal has been preferred by the claimant under Section 173 of the Motor Vehicles Act, 1988 ('the Act') aggrieved against the judgment and award dated 20.11.1999 passed by the Judge, Motor Accident Claims Tribunal (First), Jodhpur ('the Tribunal') seeking enhancement of the compensation awarded to him. It may be noticed that during the pendency of this appeal, the appellant Prakash Sharma died and his legal representatives were taken on record.

(2.) The brief facts of the case are that on 23.1.1992 at around 5:15 p.m., the claimant was travelling in a Rajasthan State Road Transport Corporation (RSRTC) Bus No.RNP-1382 from Jodhpur to Pipar. When the said bus reached near Sansion Ki Dhani, another bus from the opposite direction came and collided with the RSRTC bus on the driver side, which resulted in injuries to seven passengers including claimant-Prakash Sharma.

(3.) An application for compensation was filed for the injuries suffered on account of the said accident and a sum of Rs.2,67,500/- was claimed as compensation on account of permanent disablement suffered by the claimant.