SUKHCHAIN SINGH Vs. MOHAN SINGH ALIAS MOHINI

JUDGEMENT

(1.) The owner has preferred this appeal against the impugned Award dated 22.11.2011, passed by the learned Motor Accident Claims Tribunal, Sangrur, whereby the appellant has been held liable to satisfy the award.

(2.) The brief facts of the case in hand are that the injured claimant, Mohan Singh, aged 29 years, was going to his village Sanghala, on a motorcycle bearing registration No.PB-28-4359 along with his wife, Paramjit Kaur, who was a pillion. At about 8.00 p.m. when they crossed the Nabha Paper Mill, a Tata Indica car bearing registration No.HR-03E-6630, being owned and driven by the appellant herein, came from the opposite side and struck against the motorcycle of the claimant. As a result of the accident, Paramjit Kaur was thrown on the Kacha portion of the road whereas the claimant sustained multiple injuries. After causing the accident, the driver-appellant fled from the spot. An FIR No.107 dated 21.4.2009 under Sections 279, 337, 338, 427 Indian Penal Code was registered at Police Station City Malerkotla.

(3.) In this background, the claimant preferred claim petition before the learned Tribunal whereby an amount of Rs. 1,07,289.00 was awarded to him and the appellant herein was held liable to satisfy the Award. Hence the present appeal.