PREMNARAYAN Vs. MUKUL MISHRA

JUDGEMENT

(1.) This is the claimant's appeal for enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal No.2, Jaipur Metropolitan, Jaipur (for short, "the Tribunal") vide award dtd. 1/5/2019 passed in Claim Case No.1065/2015.

(2.) The appellant injured claimed compensation of Rs.28,00,000.00 by filing a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act of 1988') for the injuries sustained in the motor accident on 8/9/2015.

(3.) Learned Tribunal on a close scrutiny of the entire evidence led before it held that appellant Premnarayan sustained injuries in the motor accident on 8/9/2015 and the accident occurred due to rash and negligent driving of the driver of the offending vehicle Car bearing registration No. RJ14-CJ-9830 and as the offending vehicle, on the date of the accident, was insured with respondent No.3 - Insurance Company, the Insurance Company was liable to pay compensation to the claimant.