AMAR SINGH AND OTHERS Vs. SRI JAGDISH KUMAR

JUDGEMENT

(1.) HEARD Sri Lalit Belwal, counsel for the appellants and Sri K.K. Sah and Sri K.N. Joshi, counsel for the respondents.

(2.) THIS appeal has been preferred against the Award dated 21 -8 -2006, passed by the Motor Accident Claims Tribunal,Udham Singh Nagar.

(3.) THE claimant Jagdish Kumar preferred a claim petition under section 166 of the Motor Vehicles Act, for the grant of compensation on account of the injuries sustained by Sri Mohit Kumar in a motor vehicle accident. According to the claimant on the fateful day on 226 -2003, deceased was going to his maternal home by tractor No. UA 06A -5006 along with his sister. The tractor was being driven rashly and negligently due to which it collided with a tanker and Mohit Kumar fell down from the tractor due to heavy jerk. He sustained grievous injuries in the accident. The injured had lost his eyesight and he was admitted in Deep Nursing Home, Rudrapur and thereafter he was treated in different hospitals at Delhi, Sitapur and Chennai. The claimant claimed Rs. 3,00,000/ - as compensation.