PURNA RAM Vs. HARDEEN & ORS

JUDGEMENT

(1.) In this appeal notices for final disposal were ordered to be issued on 03.07.2008. Despite service, respondent No.2 owner of the offending vehicle has not appeared while service on respondent No.1 driver of the offending vehicle has been dispensed with.

(2.) This appeal has been filed by the injured-claimant under Section 173 of the Motor Vehicles Act, 1988 ('the Act') against the judgment and award dated 26.03.2008 passed by the Motor Accident Claims Tribunal, Merta ('the Tribunal'), whereby, the appellant was awarded compensation of Rs.2,500/-.

(3.) Brief facts of the case are that the appellant-claimant filed a claim petition before the Tribunal, inter alia, with the averments that on 23.12.2005 he was travelling in a Jeep on way to his village Degana when a Truck bearing registration number RJ27-G-7435, which was being driven rashly and negligently by respondent No.1 collided with the Jeep, which resulted in serious injuries to the appellant. The appellant claimed compensation to the tune of Rs.18,05,500/-. It is claimed that on account of accident the claimant who was earning Rs.7,000/- per month has become permanently disabled and, therefore, the compensation as stated above was claimed.