VIVEK GOYAL Vs. SHYAMBIR AND ANOTHER

JUDGEMENT

(1.) Appellant has filed the present appeal against award dated 11.09.2000 by Motor Accident Claims Tribunal, Hisar (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation to the tune of Rs. 1,85,000/- on account of injuries having been sustained by him in motor vehicle accident.

(2.) Relevant facts for the purpose of decision of present appeal are that appellant on the intervening night of 2nd and 3rd June, 1996 at 1.15 AM was going on his motorcycle and bus of Rajasthan Road Transport Corporation bearing registration No.RJ-13P-1092 came from Hisar side at a fast speed, in rash and negligent manner and struck against appellant. Resultantly appellant sustained multiple injuries and was taken to hospital for treatment. Claimant claimed compensation.

(3.) Respondents contested the claim petition. 'The Tribunal' after considering the material and evidence available on file awarded compensation of Rs. 1,85,000/-.