SHIBU LAL DAS Vs. SURJA LAL DAS

JUDGEMENT

(1.) Claimant lays challenge to the award dtd. 6/4/2017 passed by learned Member, Motor Accident Claims Tribunal No.2, Gomati Judicial District, Udaipur in T.S. (MAC) No.02/2014, titled as Shri Shibu Lal Das v. Shri Surja Lal Das & another, whereby a sum of Rs.9,00,000.00 stands awarded to the claimant under the following heads:

(2.) Certain facts are not in dispute. The claimant met with a motor vehicle accident on 2/8/2013 and sustained grievous injuries on various parts of his body as a result of the said accident. The offending vehicle being TR-03-C-6111 (motorbike) was owned by Surja Lal Das and insured with the Oriental Insurance Company Limited.

(3.) The liability to pay the compensation is that of the insurer, for the driver of the vehicle, at the time of the accident was negligent in driving the motorbike is also not in dispute.