HARPAL SINGH Vs. SURENDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant suffered injuries in a motor vehicle accident on 05­06­2011 at bus stand, Patiala. The accident had occurred due to rash and negligent driving of a bus bearing Registration No.PB­12­ L­6086 which was being driven by Respondent No.1 (Surender Singh). The appellant, who was 25 years old at that time, filed a Claim Petition under the Motor Vehicles Act, 1988, pointing out, inter alia, that he had suffered 60% permanent disability qua the left limb and 100% functional disability.

(3.) The Tribunal held as a matter of fact that the appellant was a dance and singing teacher and due to the imputation of his left limb, he was unable to perform as a dance teacher.