BALRAJ Vs. DEN RAJ AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the award dated 11.10.2013 passed by the Motor Accidents Claims Tribunal, Hisar (for short 'the Tribunal').

(2.) Balraj aged 45 years met with an accident on 26.8.2011 while he was going on a Scooter bearing registration No.HR-20-H-0843. He was hit by a rashly and negligently driven car bearing registration No.HR-51-R9755 (for short 'the offending vehicle'). As a result of the accident, he suffered grievous injuries including fracture of left leg. He was taken to hospital where he remained admitted.

(3.) The claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed. The Tribunal after appreciating the facts and considering the evidence awarded a sum of Rs.1,55,000/- alongwith interest at the rate of 7.5% per annum.