NATIONAL INSURANCE CO. LTD Vs. RATTAN LAL MEHTA

JUDGEMENT

(1.) THIS is an appeal by the National Insurance Co. Ltd. against the award of a Motor Accident Claims Tribunal dated 8-3-1983. Through this appeal the appellant had challenged the quantum of damages as well as the cause of the accident. The owner of the offending car has also filed the appeal. The respondent, Rattan Lal Mehta lost his right eye due to the accident on 28th March 1978 between car DLF 3229 and car DHA 8673 belonging to Rajinder Kapur. Counsel for the respondent has taken through the evidence of eye witnesses.

(2.) THE evidence of eye witness PW 4, Mahinder Singh; medical evidence; site plan; and the FIR are properly considered by the Tribunal and the evidence is properly appreciated. After going through the evidence on record I am satisfied with the order of the Tribunal.