VINOD KUMAR Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) This is an appeal filed by the claimant-injured seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Kurukshetra vide award dtd. 16/8/2001.

(2.) The factual matrix, as emerges from the record, is that on 11/10/1997, the appellant along with other passengers was travelling in a Maruti van from Kurukshetra to Yamuna Nagar. When the vehicle reached near village Ishopur at about 12:30 PM, a truck bearing registration No. HR-41-0499, driven by respondent No.l in a rash and negligent manner, came from the opposite direction and struck the Maruti van on its right side, as a result whereof the van turned turtle. The appellant and other occupants sustained multiple injuries.

(3.) The appellant instituted a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 against the driver, owner, and insurer of the offending vehicle.