MEWA SINGH Vs. NARINDER SINGH AND OTHERS

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) This appeal is preferred against the award dated 09.06.2003 passed by Motor Accident Claims Tribunal, Fatehagarh Sahib (Tribunal for short), whereby the appellant was granted compensation to the tune of Rs.80,000/- on account of injuries suffered by him in a roadside accident.

(3.) As per the case set up by the appellant, on 19.10.2000 at about 05:30 p.m. he, along with one Amrik Singh, was coming to Sirhind from village Talwara on the metalled road on foot. When they reached ahead of village Khanpur, a car bearing No. CH-03A-0709 being driven by its driver in a rash and negligent manner came from Sirhind side and struck the appellant and Amrik Singh, as a result of which both of them suffered injuries. The appellant suffered fracture in his right leg. Respondent No. 1, who was behind the wheels of the car, took them to Civil Hospital, Fatehgarh Sahib, where from Amrik Singh was referred to Rajindera Hospital, Patiala. However, since the condition of the appellant was serious, he was taken to Gurpreet Hospital, Sirhind. A criminal case was got registered. It was also pleaded that the appellant was engaged in labour work, earning Rs.6000-7000 per month. He was unmarried and spent Rs.45,000/- on his treatment.