RAJESH KUMAR DUGGAL Vs. LEHNA SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal is against the award dated 6.9.2002 passed by the Motor Accidents Claim Tribunal, Hisar (for short, 'the Tribunal').

(2.) The appellant Rajesh Kumar Dugal, aged 32 years met with a motor vehicular accident on 29.8.1997. He was traveling in a jeep bearing registration No. HR-20D/5060. The said jeep was struck by rashly and negligently driven truck bearing registration No. HNH-1736. As a result of the accident, he suffered the grievous injuries and was hospitalized.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed. The Tribunal awarded a sum of Rs. 83,500/- along with interest at the rate of 9% per annum.