KANHIYA LAL Vs. SUMESH CHAWALA & ANR.

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 07.05.2002 passed by Motor Accident Claims Tribunal, Udaipur ('the Tribunal'), whereby, for the injuries suffered by claimant Kanhiya Lal, the Tribunal has awarded a sum of Rs. 54,000/- as compensation alongwith interest @ 9% per annum from the date of filing application for compensation ('the application') i.e. 06.04.1996.

(2.) The injured was travelling in a Jeep which collided with another Jeep resulting in the claimant suffering fractures in the right-hand and left-arm. The application for compensation was filed seeking compensation of Rs. 3,30,000/- for the injuries suffered by the claimant. It was claimed that the claimant has suffered 20% disablement. The Insurance Company filed reply to the application and opposed the same.

(3.) After evidence was led by the parties and submissions were made, the Tribunal came to the conclusion that the accident occurred on account of rash and negligent driving by the vehicle owned by the respondent.