VISHNU GOPAL SHARMA Vs. BASANT LAL

JUDGEMENT

(1.) Instant appeal u/s 173 of the Motor Vehicle Act, 1988 has been filed by the claimant-appellant seeking enhancement of the award dated 28/07/2001 passed by the Motor Accident Claims Tribunal, Jaipur in claim case No.186/1995 by which a compensation to the tune of Rs. 75,000/- has been awarded to the claimant-appellant.

(2.) None appears for the parties.

(3.) The facts, which have been gathered on perusal of the impugned award passed by the Tribunal, it reveals that on 26/11/1994, when the claimant-appellant was going on his motorcycle bearing No.RJ-14-6-M-6350 on Ajmer Road, then a Ambassador Car, bearing No.RSM-5217, which was being driven by its driver in a rash and negligent manner by its driver, dashed with the motorcycle of the claimant-appellant resulting in sustaining injuries by the claimant-appellant.