MEHNGA SINGH Vs. KHUSHWINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal is filed against the award dated 01.06.2013 passed by Motor Accidents Claims Tribunal, Sirsa (hereinafter referred to as the 'Tribunal') in a MACT Case No.63-MACT of 2012.

(2.) On 09.02.2012, Mehnga Singh met with an accident while he was going on his motorcycle bearing registration No. HR-44C/4153. He was struck by an Indica car bearing registration No. HR-22D/8308 (for short, 'the offending vehicle'). As a result of accident, Mehnga Singh suffered fracture on his right leg. He had suffered a compound fracture of tibia and segmental fracture fibula and the rod was inserted in his leg.

(3.) The claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by the claimant for compensation.