AMIT KUMAR Vs. SALIM KHAN

JUDGEMENT

(1.) The present appeal has been filed against the awarded dated 08.10.2015 passed by Motor Vehicles Accident Tribunal Yamuna Nagar at Jagadhri (for short 'the Tribunal')

(2.) Amit Kumar met with an accident on 15.11.2013 while he was going on motorcycle bearing registration No.HR-71B-1237. He was on his way to SK Plywood Factory, when he reached near near Om Dharam Kanta Amadalpur Road Jagadhri, his motorcycle was hit by rashly and negligently driven Bolero Pick up Jeep bearing registration No.HR-58A-7285. As a result of the accident, he suffered various grievous injuries including fracture on right leg below knee and fracture of right hand. After the accident, he was taken to Saini Orthopeadic Centre, Jagadhri from where he was admitted to Astha Hospital, Jagadhri then he was admitted to Civil Hospital, Yamuna Nagar. Thereafter, he was referred to PGI, Chandigarh where he remained admitted till 25.12.2013.

(3.) A claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed.