RATIRAM Vs. RAJ KUMAR AND ORS.

JUDGEMENT

(1.) Heard.

(2.) This appeal has been filed against the judgment and award dated 26.9.2013 passed in Motor Accident Claim Case No. 1020 of 2008 (Raj Kumar alias Banna v. Rati Ram and others) whereby compensation to the tune of Rs. 1,56,700/- along with simple interest @ 6% per annum from the date of institution of claim till actual payment is made has been awarded in favour of claimant and against the appellant.

(3.) As per brief facts of the case, as mentioned in the impugned judgment, the claimant after being relieved from his duty from Tar Factory, while going on bicycle to his home, near village Bhauti, at about 5:30 p.m. was hit by a bus bearing registration No. UP 79B/7252 coming from Kisan Nagar and going to Kanpur, due to which he fell down and had sustained serious injuries on his left leg, shoulder and various other injuries on the entire body. He had suffered several fractures for which he was treated in the hospital. The accident had taken place due to rash and negligent driving of the driver of the offending vehicle i.e. UP 79B/7252.