(1.) This appeal has arisen from an award dated 15.11.1994 passed by learned Motor Accident Claims Tribunal, Ambala (hereinafter referred to as, "the tribunal") in MACT Case No.176 of 1992 titled "Gurpreet Singh vs. Sanjiv Gupta and others" filed under Section 166 of the Motor Vehicles Act, 1988 (for short, "the Act of 1988") awarding compensation to the appellant for the injuries suffered by him during a vehicular accident that took place on 02.05.1992 at about 9 p.m. at the I.T.I. Chowk, Ambala.
(2.) Considering the evidence adduced by both the parties in support of their respective narration of the accident, learned tribunal held that all the facts and circumstances of the case go to prove that the drivers of both the vehicles were rash and negligent. The ratio of their liability in causing the accident was fixed at 50:50.
(3.) Feeling aggrieved by the award dated 15.11.1994 passed by learned tribunal, the claimant-appellant filed the instant appeal.