RAJENDRA KUMAR Vs. SURJEET SINGH

JUDGEMENT

(1.) This Appeal has been filed by the appellant-claimant to enhance the amount awarded by the learned Motor Accident Claims Tribunal/ Additional District Judge/Ist F.T.C., Udham Singh Nagar, at Rudrapur in Motor Accident Claim Petition No.384 of 2009.

(2.) The brief facts are that the appellant-claimant was going to his house on his motorcycle bearing Registration No.UK06J-7794 at around 10:00 a.m. on 22/11/2009 when a car bearing Registration No.UK06K-2111 came and dashed against his motorcycle, as a result, he received grievous injuries. His hand and leg were fractured in the said incident. He was admitted to Phutela Hospital, Rudrapur. The registered owner of the said car was the respondent no.1 and the respondent no.2 was driving the said car at the time of the incident. The claimant has filed the prescription and medical bills, issued by Phutela Hospital, Rudrapur. The Tribunal vide Award dtd. 28/7/2011 directed the respondent no.3-Insurance Company to pay Rs.17,000.00(Rupees Seventeen Thousand) as compensation and 8% simple interest per annum from the date of filing the petition till its actual payment.

(3.) The Tribunal has not accepted the amount of medical bills i.e. 80,000/-(Rupees Eighty Thousand) on the ground that the doctor has not been examined to prove the said bills. The Insurance Company has not challenged the Award.