HARI RAM Vs. SATISH KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal is filed against the award dated 02.12.1994 passed by the Motor Accident Claims Tribunal, Patiala (for short 'the Tribunal').

(2.) The brief facts necessary for adjudication of the present appeal are that on 12.04.1992, appellant Hari Ram suffered grievous injuries in a road accident, when van bearing registration No. HR-01-7893, in which he was travelling, struck against vehicle (Swaraj Mazda) bearing registration No. HID 1439. As a result of the accident, the appellant who was 49 years old at that time suffered skull fracture. He was admitted in Hospital and was operated.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 was filed by the claimant claiming compensation for the injuries received by him in the accident.