RAVI PARKASH Vs. HAZARI LAL AND ANOTHER

JUDGEMENT

(1.) The claimants have directed the present appeal against the award dated 10.4.1992 passed by Sh. P.L. Goyal, Motor Accident Claims Tribunal, Sirsa, vide which the claim petition preferred by Ravi Parkash minor in respect of his injuries under Section 166 of the Motor Vehicles Act, 1988, was dismissed.

(2.) Briefly stated, the case of the claimants is that on 3.10.1990, at about 3.30 p.m. minor Ravi Parkash was sitting near his house at Barnala Road in D.C. Colony, Sirsa. Respondent No.1 Hazari Lal came there driving his scooter No. HR-24/4245 in a zig-zag manner and struck the same against minor Ravi Parkash resulting into multiple injuries on his head. He was taken to Sindhu Nursing Home at Sirsa and from there to Medical College and Hospital, Rohtak. From there he was shifted to Sapra Hospital, Hisar for his treatment.

(3.) During this period operations had to be performed as the right hand side portion of the minor had paralytic attack. Even despite treatment, there was not much improvement and his right eye had reduced visibility and impaired the hearing of the claimant Ravi Parkash minor. Respondent No.2 - New India Assurance Company Limited is jointly and severally liable to pay the compensation.