RAKESH VERMA Vs. GURBACHAN SINGH

JUDGEMENT

(1.) IN this appeal, challenge is to award dated 17.11.1988 passed by the Motor Accidents Claims Tribunal, Chandigarh, awarding, a sum of Rs. 3,63,3000/- as compensation to the claimant (appellant herein) alongwith interest at the rate of 12 per cent per annum from the date of claim petition till payment, on account of injuries sustained by him in a motor vehicle accident that took place on 6.4.1985.

(2.) IN brief, the facts of the case are that on 6.4.1985, claimant Rakesh Verma had gone to Sector 10, Chandigarh on his Hero Majestic moped. When he was returning to his residence in Sector 8 via Sector 9, Chandigarh, a car bearing registration No. PUD-4847, driven by respondent No. 1 Gurbachan Singh came at a fast speed and struck against his moped at the inter-section of roads near U.T. Secretariat Building. As a result of the said accident, claimant- appellant received serious injuries and was rushed to the hospital. His left leg was amputated. Claimant then filed claim petition claiming compensation for the injuries suffered by him in the accident.

(3.) ON framing of issues, evidence was led by the parties in respect of their case.