IRSHAD SHOKAT Vs. HABIB AHMAD IDDUD HASAN

JUDGEMENT

(1.) THIS appeal under Section 173 of Motor Vehicles Act has been filed by the appellant against the judgment and order dated 20. 12. 2007 passed by M. A. C. T. /district Judge, Haridwar in M. A. C. P. No. 85 of 2006, Irshad Vs Habib Ahmad and another whereby the Tribunal has awarded a sum of Rs. 30,000/- which shall be paid to the claimant/appellant within a period of two months from the date of decision.

(2.) BRIEF facts of the case are that the appellant - Irshad on 16. 03. 2006 at 05:35 a. m. was going from Rishikesh to Masoor in the vehicle No. UA08d/9772 as a driver and transporting the material of Habib Ahmad. In the way, the said vehicle met with an accident due to which he sustained serious injuries, therefore, he filed claim petition for Rs. 11,50,000/- as compensation.

(3.) THE owner and the Insurance Company contested the claim petition by filing their separate written statement. On the basis of the pleadings of the parties, the Tribunal framed relevant issues, which were discussed in great detail.