RAJENDRA KUMAR SHARMA Vs. ANIL KUMAR & ANOTHER

JUDGEMENT

(1.) The appellant has preferred this appeal for enhancement of the quantum of compensation.

(2.) Contextual facts depict that on 27th April, 1993, the appellant-claimant was traveling by bus bearing registration no. UP 14-B-3313 from Ajmer to Jaipur. No sooner did the bus reach at about 9.00 AM near Dudu on National Highway No.8, a Maruti Car was seen coming from opposite direction. The driver of the bus was driving it rashly and negligently and first rammed the Maruti car and in the process of avoiding accident, he dashed it against the tree, as a result of which the appellant-claimant, who was sitting inside the bus, sustained grievous injury on his left leg. The claimant filed the claim petition before the Tribunal, which decreed an amount of Rs. 55,000/- in favour of the claimant and against the respondents.

(3.) Being aggrieved by this paultry amount, the appellant has filed this appeal for enhancement of quantum of compensation.