LAXMINARAYAN Vs. KAMAL NATHU RAM

JUDGEMENT

(1.) The appellant is not satisfied with the quantum of compensation awarded in his favour for injuries by the Motor Accident Claims Tribunal, Jaitaran (Pali) in motor accident claims case No. 44/2005 vide award dtd. 11/7/2007.

(2.) The Tribunal has made an award of Rs.33,180.00 against claim of Rs.33.00 lacks and odd.

(3.) The case and claim of the appellant is that on 5/7/2000, the appellant was travelling on a Jeep bearing Registration No. RJ-19- P-4226 from village Sendara to Beawar. Due to rash and negligent driving of the Jeep by Kamal @ Nathu Ram, the jeep rushed over a big stone as a result whereof its Tyre burst and the people sitting in the Jeep including the claimant appellant sustained injuries. The claimant sustained injury on his right hand and right leg. For the incident aforesaid, an FIR was lodged and after investigation of the case, the police submitted charge-sheet against Kamal @ Nathu Ram.