DEEPAK Vs. HARIRAM & OTHERS

JUDGEMENT

(1.) This Miscellaneous Appeal is directed against the award dated 19.12.2015 passed by learned Motor Accident Claims Tribunal, Indore in claim case No.533/2015 whereby the learned Tribunal awarded a sum of Rs.1,30,000/- for the injuries the appellant suffered in an accident which took place on 13.01.2009 alongwith 7% simple interest thereon from the date of presentation of application i.e. 28.07.2009 to 14.12.2013 and from 07.08.2015 till actual payment of the amount on the premise that the appellant caused undue delay in production of evidence.

(2.) According to the story of appellant, he was hit by tractor bearing registration No.UPE-4D-1135 which was being driven by respondent No.1 and which was under the ownership of respondent No.2. He suffered serious injuries due to which he was admitted to Choithram Hospital, Indore and there he spent Rs.1,14,084/- on his treatment. Due to the injuries, he suffered partial permanent disability.

(3.) The facts stated by the appellant were denied by the respondents. It was also denied that any permanent disability was caused to the appellant.