SUMIT AGGARWAL Vs. BALMATI

JUDGEMENT

(1.) Appellant Sumit Aggarwal, who is owner as well as driver of the offending motor cycle, has filed this appeal against the award dated 1st Aug., 2006, passed by Motor Accident Claims Tribunal, Chandigarh (hereinafter referred to as the Tribunal'), whereby an amount of Rs. 27,000.00 has been awarded as compensation to the respondent on account of suffering fractures of both bones in her right leg, in the roadside vehicular accident.

(2.) I have heard Counsel for the appellant and perused the impugned award.

(3.) At the time of the accident, the respondent was going on foot on the pavement. The appellant, who was driving the motor cycle, hit the respondent and caused him injuries. Before the Tribunal, the factum of accident was admitted. However, it was disputed that the said accident had taken place due to rash and negligent driving of the appellant.