LALIT KUMAR (MINOR) Vs. PARDEEP KUMAR AND ANOTHER

JUDGEMENT

(1.) The claimant-appellant, Lalit Kumar (minor) has come up in this appeal against the award dated 2.6.2005 passed by the Motor Accidents Claims Tribunal, Kurukshetra, whereby on account of injuries received in the alleged accident, he has been awarded a sum of Rs.30,000/- as the lump sum compensation.

(2.) Brief facts as stated in the claim petition are that on 14.2.2004, the claimant-appellant, Lalit Kumar aged 3-1/2 years was playing near his house. At about 2:30 p.m, respondent No.1-Pardeep Kumar came driving motorcycle No. HR-07-F-1947 on Ambala-Hissar road from the side of Ismailabad. The house of the claimant-appellant abuts on this road. Pardeep Kumar was driving the motor cycle in a rash and negligent manner. He had hit Lalit Kumar and run over him on his legs on account of which, his both legs were fractured. He had been taken to the hospital of Dr. Soni at Kurukshetra, where he remained admitted w.e.f 14.2.2004 to 28.2.2004. He kept visiting the hospital of Dr. Soni thereafter as OPD patient and a sum of Rs.50,000/- was spent in his treatment.

(3.) Lalit Kumar, the injured filed claim petition bearing MACT Case No. 59 of 2004 through his father Ramesh Kumar claiming that he had become permanently disabled and he remained bed ridden for long and suffered physically as well as mentally. A sum of Rs.4 Lakhs was claimed as compensation.