DASHRATH Vs. JAGDISH PRASAD JAT

JUDGEMENT

(1.) THROUGH this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant seeks to modify the award dated 28.3.1997 passed by the learned Judge, Motor Accident Claims Tribunal, Tonk whereby the learned Judge has awarded a sum of Rs. 1,67,275.

(2.) I have heard learned Counsel for the appellant and gone through the award sought to be modified. In the claim petition, the claimant has claimed compensation to the tune of Rs. 8,52,000 under various heads. The learned Judge, on consideration of evidence and material available on record and having concluded that the accident took place on account of rash and negligent driving of truck.

(3.) FOR the reasons aforesaid, the award of the Tribunal sought to be modified in this appeal does not call for any interference and consequently this appeal fails and is hereby dismissed.