- (1.) This is claimant's appeal seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Ferozepur (for short, 'the learned Tribunal') vide the impugned Award dated 01.04.2009.
(2.) Brief facts of the case in hand are that on 01.12.2002, the injured-appellant, Amarjit Singh along with Jiwan Singh and Chann Singh, was going to Jalalabad on a scooter from Village Mohan Ke Uttar. At around 11.00 a.m., when they reached in the area of Village Mahmu Joyian, a bus bearing registration No.PB- 30-A-9555, being driven by Gurtej Singh, respondent No.2, in a rash and negligent manner, came from the opposite side and hit against their scooter. As a result of the accident, Amarjit Singh, appellant herein, suffered multiple injuries whereas Chan Singh died at the spot. The injured appellant was removed to the Civil Hospital, Jalalabad, from where he was referred to the Civil Hospital, Muktsar. An FIR No.315 of 01.12.2001 was registered at Police Station Sadar Jalalabad.
(3.) In this background, two separate claim petitions were preferred by Amarjit Singh (MACT case No.9 of 2006) and Jiwan Singh (MACT case No.10 of 2006), and the same were decided by the learned Tribunal vide consolidated Award dated 01.04.2009.;