- (1.) Fao No. 2769 of 2000 (O&M) This is appeal by Harpreet Singh-claimant seeking enhancement of compensation allowed by the Motor Accident Claims Tribunal, Karnal (later referred to as 'the Tribunal') for the injuries received by him in a motor vehicle accident with four-wheeler bearing registration No. HR-05-5114 (later referred to 'the offending vehicle').
(2.) Case of claimant, in brief, is that on 17.08.1996, he alongwith his friend Hemant Kumar was coming from Madhuban to Karnal on motorcycle bearing registration No. CH-01-M-0954, which he was driving at a very moderate speed and on correct side of the road. When they reached near Kalandri Gate, Karnal, the offending vehicle came from opposite side, which was being driven by respondent no. 1-Darshan Lal in a rash and negligent manner at a high speed. He attempted to overtake a rickshaw from wrong side and hit the motorcycle of claimant. In the accident, claimant received multiple injuries on his person including fracture in his arm and was shifted to hospital. The matter was reported to the police vide FIR No.
(3.) At the time of accident, claimant was a student of B.A. final year and used to do tuition work. After the accident, he was not in a position to do any work and had spent Rs. 25,000/- on his treatment. He was having 'C' certificate of NCC Army Wing and his career was very bright as he would have been selected in a short service commission but due to disability in his arm he could not succeed.;