SARDAR GURSHARAN SINGH Vs. BHUPESH CHANDRA

JUDGEMENT

(1.) THE Appellant Sardar Gursharan Singh impugns the award dated 10.10.2000 passed by the Motor Accident Claims Tribunal (the Tribunal) awarding a compensation of Rs. 23,000/ - to the Respondent in respect of the injuries suffered by him in an accident which took place on 31.12.1990.

(2.) BY the impugned award, the Tribunal found that there was rashness and negligence on the part of the driver of the two wheeler scooter number DND 2510 which was owned by the Appellant. The Tribunal awarded a sum of Rs. 10,000/ - towards medical treatment, Rs. 2,000/ - for purchase of medicines, Rs. 1,000/ - for special diet, Rs. 5,000/ - for loss of income in addition to Rs. 15,000/ - for pain and suffering on account of the fracture suffered by the Respondent in the accident.

(3.) A report Ex.PW -1/5 was lodged by the Respondent with the police detailing the facts as to how the accident occurred and how the driver absconded. This was followed by him with a reminder dated 26.01.1991 written to the SHO, Police Station Original Record with the copy to the Commissioner of Police. It seems that Respondent was unable to pursue the matter further. That however would not mean that the accident was not caused by the driver of the two wheeler scooter number DND 2510.