KULDEEP SINGH Vs. MANMOHAN SINGH AND OTHERS

JUDGEMENT

(1.) The present first appeal has been preferred against the award dated 29.11.2013 passed by the learned Motor Accident Claims Tribunal (for short 'Tribunal'), Roopnagar.

(2.) The appellant/claimant has filed the claim petition under Section 166 of the Motor Vehicle Act, 1988 for grant of compensation to the tune of Rs. 20 lacs along with interest at the rate of Rs.18 % per annum on account of the injuries suffered by him in the motor vehicular accident, which took place on 04.10.2011 due to rash and negligent driving of Maruti Car No. HP-03-C-1921 by respondent no.1.

(3.) Learned Tribunal has awarded the compensation to the tune of Rs. 90,000/- along with interest at the rate of 6% per annum.