LALI SINGH Vs. BHOLA SINGH

JUDGEMENT

(1.) Briefly stated facts of the case are that petitioner/claimant Lali Singh son of Billu Singh had suffered injuries in a motor vehicular accident, which took place on 4/9/1996 at about 7.00 pm in the area of village Gandu Kalan, statedly on account of rash and negligent driving of truck No.PB-03-2027 (for short 'the offending truck') by respondent No.1 Bhola Singh @ Jagdeep Singh, as such he had filed a claim petitioner under Sec. 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act') against respondents i.e. Bhola Singh @ Jagdeep Singh-driver, Nachhatar Singh - owner and National Insurance Company Ltd., Hisar-insurer of the offending truck.

(2.) That claim petition was tried by Motor Accidents Claims Tribunal, Hisar (for short 'the Tribunal') and after contest, it was allowed, vide award dtd. 6/12/2000, and compensation of Rs.65,000.00 was awarded to the claimant, payable with interest @ 12% p.a., from the date of filing of claim petition till actual realization.

(3.) Feeling aggrieved by that award, the claimant had filed an appeal before this Court, notice of which was given to the respondents, however, only respondent No.3 has put in appearance through counsel to offer a contest.