MOHD AYUB BHAT Vs. VASUDEV & ORS

JUDGEMENT

(1.) Present appeal has been filed against the award dated 07.06.2011 passed by the Motor Accident Claims Tribunal, Panchkula (for short, 'the Tribunal').

(2.) The facts are that on 25.05.2007 Mohd. Ayub Bhat was going from his quarter at Village Billa Tehsil and District Panchkula to I.T.B.P Camp Bhanu. He was going on his bicycle and he met with an accident with rashly and negligently driven truck bearing registration No. HR-37-A-1214. As a result of the accident he suffered injuries which resulted into 35% permanent disability qua limb.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed. The Tribunal awarded a sum of Rs.2,75,000/- along with interest @7.5% per annum.