SH KRISHAN LAL KUEKREJA Vs. SUCHA SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award dated August 8, 1984 of the Motor Accident Claims Tribunal, whereby a sum of Rs. 27,195. 69 paise has been awarded to the appellant as compensation on account of injuries sustained by him in a vehicular accident, payable by respondent No. 3, the United India Insurance Company with costs of the proceedings.

(2.) ON November 24, 1982, the appellant was passing through a lane while driving a scooter when respondent No. 1 all of a sudden reversed his truck already parked there which struck against the scooter driven by the appellant, as a result of which the left leg of the appellant was crushed and ultimately had to be amputated. The appellant filed a claim petition under Section 110-A of the Motor Vehicles Act (for short 'the Act') claiming a sum of Rs. 1,50,000/- as compensation on account of pain and suffering, the amputation of his leg and genera] damages. Respondent No. J while denying his negligence alleged that rather it was the appellant who was driving scooter at a high speed and dashed into the truck from back side.

(3.) THE learned Tribunal after appreciating the entire evidence led before it, observed that the appellant received injury due to the accident caused by respondent No. 1, the driver of the truck. The Tribunal therefore, awarded a sum of Rs. 12,195. 69 Paise on account of the expenses incurred by the appellant on his treatment and on medicines etc A sum of Rs. 10,000/- was awarded on account of pain and suffering whereas another sum of Rs. 5000/- was awarded on account of travelling expenses forgoing to the office. Thu , as noticed above, a total sum of Rs. 27,195. 69 was in all awarded by the Tribunal.