- (1.) Challenge in this appeal is to the judgment and award dated 20th August, 1999 rendered by the Motor Accident Claims Tribunal Jaipur District, Jaipur, whereby the learned Tribunal decreed an amount of Rs. 70,000/- in favour of the, claimant-Appellant and against non-claimant-Respondents Nos. 1 and 2. The Appellant has preferred this appeal for enhancement of the quantum of compensation and fixing the liability upon Respondent No. 3, the National Insurance Co. Ltd., also.
(2.) Background facts, in a nutshell, are thus: That on 15th July, 1996 at about 7.00 p.m., the injured Appellant-Raja Ram was going from Kacchi Basti, Jagatpura in a Vikram Tempo bearing registration No. RJ-14P-4866. It is alleged that the vehicle Vikram Tempo was being driven by its driver rashly and negligently and at a fast speed. It is stated that no sooner did the Tempo reach "TARON KI KOONT' than it suddenly turned turtled and the Appellant got pressed under it. The claimant Appellant sustained injuries on his right hand and leg.
(3.) Heard the learned Counsel for the Appellant as also the learned. Counsel for Respondent No. 3, the National Insurance Co. Ltd. and carefully perused the relevant material on record including the impugned judgment.;