MANOJ SAW Vs. RAMNEEK SABARWAL

JUDGEMENT

(1.) By way of the present appeal, the appellant challenges the award dtd. 16/12/2020 (hereafter 'impugned award'), passed by the learned Presiding Officer, Motor Accident Claims Tribunal (hereafter 'Tribunal'), Saket Courts, New Delhi, in MACT No. 863/2018, essentially on three grounds:

(2.) The facts leading to the present appeal are that the claimant had suffered multiple grievous injuries in the road accident which took place on 30/4/2018, when the appellant was crossing the road. The Medical Board assessed the injuries of the appellant at 33% permanent physical disability in relation to his right leg.

(3.) The learned Tribunal awarded a total compensation of Rs.5,21,091.00 under different heads, along with interest at the rate of 9%, from the date of filing the Detail Accident Report, that is , 7/9/2018 till realization of the said amount.