BALJIT Vs. INDERAJ

JUDGEMENT

(1.) THIS order will dispose of the appeal as well as the cross-objection arising from the award of the Motor Accident Claims Tribunal, Karnal.

(2.) BALJIT minor through his parents filed claim petition under Section 110-A of the Motor Vehicles Act claiming rupees one lac as compensation for the injuries caused to him in a vehicular accident on 5. 9. 1983. The Tribunal had awarded Rs. 20,000/- as compensation with 6% interest from the date of the claim petition. Aggrieved against the award, the claimants have preferred the present appeal.

(3.) SHORN of unnecessary details, the relevant facts are that left leg of claimant Baljit was crushed under the front wheel of bus No. HYC 688 which was being driven by Inderaj Singh respondent. Left leg of Baljit was amputated causing disability to the vital limb to the extent of 70 per cent. The plea taken by the claimant is that the accident had taken place because of the rash and negligent driving of the offending bus by Inderaj, its driver.