NATIONAL INSURANCE CO LTD Vs. MOHAMMAD NASSEM

JUDGEMENT

(1.) Heard Shri Surendra Pal Singh, learned counsel for the appellant, learned counsel for the respondents and perused the record.

(2.) Facts in brief of the present case are that on 26.10.2003 at about 3.00 p.m., Mohd. Naseem was going to Nigoha from Bachranwa taking passengers from his Tempo bearing No.UP 44-8381 and as soon, he dropped the passenger near Gram Sherpur Dakhina, a Maruti Car having registration no. U.P.70 AA-2202 dashed the said tempo due to rash and negligent driving on the part of its driver as a result of which he sustained grievous injuries and admitted in hospital for medical treatment.

(3.) In order to get the compensation arising out of the said accident, he filed a Claim Petition No.172 of 2004 "Mohd. Naseem vs. Khalid Hasan Khan and another" before the Motor Accident Claim Tribunal/Special Judge, P.C. Act, Lucknow, allowed by judgment and award dated 14.09.2011 thereby awarding compensation of Rs.1,53,000/- along with interest @ 6% p.a. from the date of filing of the claim petition, challenged in the present appeal.