BIJENDER SINGH Vs. RAJ KUMAR

JUDGEMENT

(1.) Claimant is in appeal aggrieved of the award passed by MACT, dtd. 17/12/1994 whereby he has been awarded compensation to the tune of Rs.62,564.00 in the claim petition filed under Sec. 166/140 of the Motor Vehicles Act, 1988.

(2.) Claimant approached MACT claiming that he was rendered disable to the extent of 50% owing to the injuries suffered in an accident dtd. 11/12/1193 caused due to rash and negligent driving of respondent No.1. Claimant along with his brother Vijay Pal were travelling in Jugaad when they were hit by offending vehicle i.e. bus owned by U.P. Transport Corporation bearing registration No.UP-80E-9860. Right leg of the claimant was crushed and had to be amputated leaving him crippled and disabled to the extent of 50%.

(3.) Claim petition was contested by the respondents. Respondents No.2 and 3 filed written statement denying involvement of the bus in the accident.