- (1.) HEARD learned counsel for the appellant and learned counsel for the respondent no.2 ­ insurance company.
(2.) NONE has appeared for the respondent no.1, the owner and driver of the offending vehicle, despite service. The instant appeal has been filed by the appellant/ claimant seeking enhancement of the compensation awarded to him by the learned Judge, Motor Accident Claims Tribunal, Nohar, District Hanumangarh vide judgment and award dated 12.12.2002 in Claim Case No.45/2000 whereby he was awarded Rs.43,000/ - as compensation for the injuries received by him in a road accident.
(3.) A claim petition was filed by the appellant/claimant claiming compensation to the tune of Rs.10,75,000/ -. As per the averments made in the claim petition, the claimant was travelling in the Jeep No.HR -24B -7942 being driven by Pappu @ Ram Kumar. The jeep was driven rashly and negligently and resultantly, it overturned into a pit causing injuries to the appellant. The appellant filed claim petition under various heads claiming a total compensation of Rs.10,75,000/ -.;