RAKESH KUMAR Vs. SUDHA KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal is against the award dated 19.1.2016 passed by the Motor Accidents Claims Tribunal, Pathankot (for short 'the Tribunal').

(2.) On 30.1.2014, Rakesh Kumar was going on his motor cycle when a rashly and negligently driven truck bearing registration No.HR-38- G-6350 (for short 'the offending vehicle') struck his motor cycle. As a result he fell down and both his legs were crushed under front wheel of the truck. He filed claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') and the Tribunal awarded a sum of Rs. 18,00,000/- but no interest was awarded. The interest was to be paid if the amount was not paid within a specified period.

(3.) I have heard learned counsel for the parties and perused the paper book and the relevant document produced.