VIJAY KUMAR SHARMA Vs. PRADEEP KUMAR

JUDGEMENT

(1.) This appeal has been filed by owner of the offending vehicle/appellant under Sec. 173(1) of Motor Vehicles Act being aggrieved by the award dtd. 21/12/2022 passed by 6th MACT, Chhatarpur in MACC No.199/2021 whereby the Tribunal awarded a total sum of compensation of Rs.2,90,244.00with interest of 6 percent per annum from the date of filing of the petition till realization to the claimant by way of compensation on account of injury to Pradeep Kumar in the motor Accident which allegedly took place on 28/9/2020.

(2.) Brief facts of the case are that on 28/9/2020, the claimant came to his house Maharajpur from Chhatarpur on motorcycle. One Sachin was sitting on the motorcycle at 04:15 pm when he reached in front of house of Rajesh Maheto, Gadi Malhara, he stopped his motorcycle. Then from the Gade Malhara side respondent No. 1, driving the offending vehicle JCB, bearing registration No. MP-16 DA0415 in rash and negligent manner dashed the claimant due to which claimant received injury on his body. He was taken to District Hospital Chhatarpur for treatment and Dr. Mukesh Prajapati informed Police Choki Campus Chhattarpur.

(3.) In the accident claimant received fracture in femur bone on the left hand and treated for long time. So he filed claim petition before the Tribunal for seeking compensation.