HARENDER AND ORS Vs. SATBIR SINGH AND OTHERS

JUDGEMENT

(1.) By this common order, I intend to dispose FAO No.4619 of 2008 titled as Harender versus Satbir Singh and others ; FAO No.3671 of 2008 titled as Rakesh versus Harender and others and FAO No.3762 of 2008 titled as Rakesh versus Krishan Kumar and others.

(2.) Harender-claimant filed petition u/S 166 of the Motor Vehicles Act, 1988 claiming compensation to the tune of Rs. .10,00,000/- on account of injuries suffered by him in a motor vehicular accident.

(3.) It has been alleged that Harinder aged 22 years is involved in agricultural work and sale and purchase of cattle and has a monthly income of Rs. .8000/-. On 1.11.2006 he travelled by a jeep bearing registration No.HR- 47-6253 for going to his village from Narnaul. Respondent No.1 Satbir Singh, who was on the steering wheel, drove the jeep at a high speed and in a negligent manner and as a result thereof, the jeep struck a camel cart which came from the opposite direction, The petitioner and the other passengers of the jeep sustained injuries and on the other hand respondent No.1 ran away leaving the jeep there itself. The petitioner was initially treated at Government Hospital and then he got treatment from a private hospital. A sum of Rs. .1,00,000/- has already been spent and he is still under treatment and has become permanently disabled. Respondent No.2 Rakesh son of Subh Ram is the owner of the jeep involved in the accident. The vehicle in question was insured with New India Assurance Company (respondent No.4).