YAAD RAM Vs. AMMU KHAN AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 30.11.2013 passed by Motor Accidents Claims Tribunal, Nuh at Mewat (hereinafter referred to as the 'Tribunal').

(2.) Yaad Ram, aged 40 years, suffered injuries in a motor vehicular accident that occurred on 24.09.2011. He was going on his motorcycle bearing registration No.HR-28C-7397. The said motorcycle was hit by rashly and negligently driven tractor bearing registration No.HR-28A-9853 (for short, 'the offending vehicle'). As a result of the accident, the appellant suffered injuries and got fracture of upper end of tibia and lower end of femur. He was taken to CHC Punhana where his MLR was conducted. FIR No.365 dated 25.09.2011 was registered at Police Station Punhana, District Mewat.

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