NATIONAL INSURANCE CO LTD Vs. FARUKH

JUDGEMENT

(1.) This appeal has been directed against the judgment and award dated 26.4.2002 passed by Motor Accidents Claims Tribunal/XIIth Additional District Judge, Ghaziabad, in Motor Accident Claim Petition No. 596 of 1999, awarding a sum of Rs. 55,000 to the claimant/respondent No. 1 on account of injuries sustained by him in a motor accident.

(2.) The claimant/respondent No. 1 filed Claim Petition No. 596 of 1999 against the appellant and respondents No. 2 and 3 for award of Rs. 15 lac as compensation with the allegations that on 15.4.1999 at about 5 p.m., he was standing near bus stand at village Batt on Garh-Delhi Road to cross the road. In the meantime, car No. DL 4C-4379, owned by respondent No. 2 and driven by respondent No. 3, came there and by rash and negligent driving of its driver, dashed against the claimant due to which he sustained head injury as well as injuries on jaw resulting in breaking of teeth. The report of the occurrence was lodged by his uncle. He had to take treatment for above injuries and on account of above injuries, his working capacity was reduced and he had also to close his business of barber during the period he was under treatment.

(3.) The respondent Nos. 2 and 3, owner and driver of the vehicle, did not contest the petition.