DALBIR SINGH Vs. DHARAM SINGH AND ORS.

JUDGEMENT

(1.) Injured/claimant namely Dalbir Singh has preferred this appeal for enhancement of compensation awarded vide award dtd. 8/2/2007 passed by the Motor Accident Claims Tribunal, Jagadhri (hereinafter to be referred as 'the Tribunal').

(2.) Brief facts are that the accident took place on 3/3/2002 when the appellant along with others was going from village Kheri Pahalwanki, District Kurukshetra to Yamuna Nagar in a maruti car. The car was being driven by Jagpal Singh. At about 7.30 p.m. the accident took place within the area of village Kanjnu near Pinki Vaishno Dhabha on Kurukshetra Yamuna Nagar Road with truck bearing regn. no.HR-46A-7318 (hereinafter to be called as the offending vehicle). The claimant/appellant received multiple grievous injuries including fracture of right femur at two places, right arm below elbow and spinal cord. He was hospitalized and thereafter he was shifted to INSCOL Hospital, Sector 34-A, Chandigarh.

(3.) As per the case set up by the appellant, he was a mason i.e. a skilled labourer and was earning Rs.6,000.00 per month.