VIRENDER Vs. KAMALJEET AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by appellant-claimant Virender against the award dated 22.07.2015, passed by learned Motor Accidents Claims Tribunal, Sonipat (hereinafter called the 'Tribunal').

(2.) Appellant-Claimant Virender has filed the petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation to the tune of Rs.20,00,000/- on account of injuries suffered by him in the motor vehicular accident, which took place on 16.07.2013 due to rash and negligent driving of the tractor-trolly bearing registration No.PB-10DS-9810 by respondent No.1.

(3.) Respondents No.1 & 2 were proceeded against ex parte. However, the claim petition was contested by respondent No.3 the New India Assurance Company Limited. The learned Tribunal has awarded the compensation to the tune of Rs.1,57,600/- along with interest @ 7.5% per annum from the date of filing the petition till realisation.