RAJJOO YADAV Vs. IMRAT SINGH ALIAS AMRIT SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award dated 26.8.1996, in Claim Case No. 5/96 by Fifth Additional Motor Accidents Claims Tribunal, Sagar, awarding sum of Rs. 20,000/ - under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'Act' for short), against the appellant.

(2.) RELEVANT facts stated in brief are that the claimant -respondent Imrat Singh was going on a bicycle on 16.1.1990. According to his averments, he met with a motor accident by a motorcycle bearing registration No. CIO -7135 being driven by the appellant. He sustained injuries on head and other parts of his body. The claimant in his petition under section 166 of the 'Act', claimed compensation of Rs. 1,30,000/ -.

(3.) LEARNED Tribunal, after scrutiny and assessment of evidence, held that the accident occurred on account of rash and negligent driving of the motorcycle by the appellant. After assessment of compensation an amount of Rs. 20,000/ - was awarded under section 166 of the 'Act'.