BHIM SINGH Vs. RAJNISH

JUDGEMENT

(1.) APPELLANT , being dissatisfied, with the award dated 22.04.2005, passed by the Motor Accidents Claims Tribunal, Narnaul (hereinafter to be referred as 'the Tribunal'), whereby the Tribunal has awarded the compensation to the tune of Rs. 89,000/ -, on account of injuries having been sustained by the appellant.

(2.) UNDISPUTED facts of the case that on 02.01.2004 claimant Bhim Singh was going to his house. Meanwhile, respondent No.1 Rajnish came on his motorcycle bearing registration No.HR -34A -5683. As per claimant the said motorcycle was being driven in rash and negligent manner and struck against him. As a result of that he got injured and both the bones of right leg were fractured along with his two teeth. The claimant was taken to Kanina Hospital. Thereafter, he was taken to General Hospital, Mahendergarh. The claimant had to spend a sum of Rs. 30,000/ - on his treatment. He was of the age of eight years at the time of accident and as a result that accident he had become permanent disabled. The claimant claimed compensation to the tune of Rs. 5,00,000/ -. The respondents contested the claim petition on all accounts and prayed that the claim petition be dismissed.

(3.) THE Tribunal after considering the material and evidence available on file, awarded compensation to the tune of Rs. 89,000/ - along with interest @ 6 per annum from the date of filing the claim petition. Being dissatisfied with the amount of compensation awarded by the Tribunal, the appellant is before this Court.