PARMOD KUMAR Vs. SATISH

JUDGEMENT

(1.) APPELLANT -claimant is in appeal against the award dated 02.08.2013, passed by the Motor Accidents Claims Tribunal, Narnaul (hereinafter to be referred as 'The Tribunal'), whereby 'The Tribunal' awarded the compensation of Rs. 2,93,258/ - on account of injuries having been sustained by appellant in motor vehicle accident.

(2.) RELEVANT facts for the purpose decision of appeal that on 10.10.2011 appellant was going on his motorcycle bearing registration No.HR -26AN -4334 and bus No.HR -66 -I747 which was being driven by respondent No.1 in rash and negligent manner and struck against his motorcycle. Resultantly, the appellant sustained injuries and he was taken to Community Health Centre, Mohindergarh and then to Medanta Hospital, Gurgaon, where he remained admitted till 16.10.2011. The matter was reported to the police and the claim petition before 'The Tribunal'.

(3.) RESPONDENTS contested the claim petition on all accounts. 'The Tribunal' considered the material and evidence available on file, awarded compensation to the tune of Rs. 2,93,258/ -. Being dissatisifed with the awarded amount of compensation, the appellant is in appeal before this Court.