LAWS(P&H)-2017-11-259

CHANDER PAL Vs. THAN SINGH & ORS.

Decided On November 27, 2017
CHANDER PAL Appellant
V/S
Than Singh And Ors. Respondents

JUDGEMENT

(1.) The present appeal is against award dated 21.02.2017 passed by the Motor Accident Claims Tribunal, Palwal (for short, 'the Tribunal').

(2.) Chander Pal, aged 48 years met with motor vehicular accident that occurred on 13.02.2016. The appellant was standing at the side of the road when a rashly and negligently driven truck bearing registration No. HR-33H-5150 hit him. As a result of the accident he suffered multiple injuries and ultimately his right leg was amputated below knee. FIR No. 76, dated 13.02.2016 was registered at Police Station Sadar Palwal.

(3.) A claim petition under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed. The Tribunal after appreciating the facts and taking into consideration the evidence produced awarded a sum of Rs. 3,06,757/- along with interest @7.5% per annum.