KRISHAN LAL @ KRISHAN CHAND Vs. RAM AND ANOTHER

JUDGEMENT

(1.) C.M. No. 21256-CII of 2015 C.M. is allowed.

(2.) Brief facts of the case are that on 7.8.2011 at 8:30 a.m, claimant was playing near Shingar Cinema Road outside street No. 10, Shivaji Nagar, Ludhiana and while playing, his ball had gone onside the road. The claimant was crossing the road to bring back the ball, when one pick up vehicle Tata Ace bearing registration No. PB-06L-2859 being driven by respondent no.1 at a very fast speed and in a negligent manner without blowing any horn struck it against the claimant, as a result of which, claimant suffered serious injuries. Father of the claimant was present at that time. Driver of the vehicle also stopped the vehicle and disclosed his name to be Krishan Lal. The claimant was taken to CMC Hospital in the offending vehicle and respondent no.1 assured father of the claimant that they will bear the entire medical expenses for the treatment and also deposited initial amount in the hospital. Father of the claimant entered into a compromise with respondent no.1 who undertook to pay the medical expenses but respondent no.1, thereafter did not pay the agreed amount and father of the claimant then lodged FIR No. 118 dated 26.8.2011 under Sections 279, 337, 338 of Penal Code in this regard.

(3.) Claimant through his father filed claim petition under the Motor Vehicles Act for grant of compensation.