LAKHBIR SINGH Vs. HARWANT SINGH

JUDGEMENT

(1.) This appeal has been directed against Award dtd. 4/3/2020 passed by the Motor Accidents Claims Tribunal at Gurdaspur awarding compensation of Rs.5,31,889.00 to the claimant on account of injuries suffered by him in a road accident and imposing liability upon the driver and erstwhile owner of the vehicle giving right to the erstwhile owner to recover his share from the present owner.

(2.) According to the claimant, he was going towards Bus Stand, Naushera Majja Singh, Tehsil and District Gurdaspur from village Dhindsa on 19/4/2016 on his motorcycle. The motorcycle was being driven on the correct side of the road and at normal speed. He was being followed by his brother Prabhdial Singh on a separate motorcycle on which one Nishan Singh son of Sewa Singh was riding pillion. On reaching near Master

(3.) Nursery in the area of village Chhina Railwal, a Maruti Zen Car came from the opposite direction. The vehilce was being driven rashly and negligently and it came to the wrong side of the road and hit the motorcycle of the claimant resulting in injuries to him. The driver of the vehicle fled away from the spot after abandoning the vehicle. FIR dtd. 23/4/2016 Ex.CI was registered.