MANGAL RAM Vs. VINOD KUMAR AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by appellant-claimant Mangal Ram against the award dated 04.04.2013, passed by the learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the 'Tribunal').

(2.) The appellant-claimant aged about 70 years has filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation to the tune of Rs.5,00,000/- on account of injuries suffered by him in the motor vehicular accident, which took place on 24.11.2010.

(3.) The petition filed by the appellant was contested by the respondents.