AJAY KUMAR Vs. RANJIT KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal is filed against the award dated 21.1.2010 passed by the Motor Accidents Claims Tribunal, Rewari (for short 'the Tribunal').

(2.) The brief facts necessary for adjudication of the present appeal are noted below:

(3.) On 3.6.2008 Ajay Kumar aged 23 years, who was waiting for bus at Bus stand Dahina, was struck by truck bearing registration No. HR- 57-A-0144. The said truck was being driven in a rash and negligent manner and at a very high speed. As a result of the accident, Ajay Kumar sustained serious multiple injuries and was taken to Civil Hospital, Rewari, for medical treatment. FIR No. 133 dated 3.6.2008 was registered at Police Station Khol.