RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT Rakesh Kumar was travelling in bus No. PBN-7623 belonging to Punjab Roadways from Pathankot to Gurdaspur. The bus was being driven by respondent Tek Chand in a rash and negligent manner. When it reached in the area of Parma Nand, it dashed against the truck bearing registration No. PJE-3879 which came from the opposite side. As a result of impact, the appellant suffered multiple injuries.

(2.) THE appellant further alleged that he remained admitted in Civil Hospital, Gurdaspur, from 6. 5. 1986 to 1. 7. 1986 as indoor patient and his two toes had to be amputated. As a consequence thereof, he suffered permanent disability. He was studying at ITI Gurdaspur for a diploma as Civil Draftsman. He also passed Matriculation Examination in first Division. He filed claim petition Under Section 110-A of Motor Vehicle Act claiming an amount of Rs. 2,00,000/ -.

(3.) ON the pleadings of parties, the learned Motor Accident Claims Tribunal, Gurdaspur framed two issues. The parties led their evidence on the said issues. After conclusion of evidence and hearing arguments, the learned Tribunal awarded a compensation of Rs. 16,750.00 to the appellant against the respondents. It was also directed that the amount shall be paid alongwith costs and interest at the rate of 12% per annum from the date of claim petition i. e. 16. 7. 1986 till realization.