NATIONAL INSURANCE CO LTD Vs. RAJDEEP HARRISON

JUDGEMENT

(1.) The present appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 against the award dtd. 8/8/2016 with the following prayers:-

(2.) In brief the facts of the case are that on 31/1/2014 at about 6.00 pm, Rajdeep Harrison, Respondent No. 1 herein, was riding his motorcycle with Uma Chopra sitting as a pillion rider. When they reached Vikas Marg towards Geeta Colony Turn, near Shakarpur, a vehicle i.e., EECO ambulance car bearing Registration no. DL-2CAS-5737 (offending vehicle) being driven by Sabir Ahmed, at a very high speed hit the motorcycle. Due to the impact, the motorcyclist and the pillion rider fell down, resulting in grievous injuries to them. Rajdeep Harrison was taken to JPN Trauma Centre and was treated there for multiple rib fractures, fracture of both upper limb bones and abrasion injuries. A case FIR No. 226/14, under Ss. 279/338/304-A IPC was registered at Police Station Shakarpur.

(3.) I have heard the learned counsel appearing on behalf of the appellant as well as respondent no. 1 and have perused the records of this case.