SUBHASH Vs. PANKAJ AND ORS

JUDGEMENT

(1.) The appeals are against the award dated 3.9.2010 passed by the Motor Accidents Claims Tribunal, Karnal (for short 'the Tribunal').

(2.) In a motor vehicular accident that occurred on 16.2.2009 Anil s/o Harphool Singh and Subhash @ Parbhat s/o Satpal suffered injuries. In the said accident, the offending vehicle was Scorpio bearing registration No.HR-05-R-0505.

(3.) Claim petitions under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') were filed. The Tribunal after appreciating the facts and considering the evidence, awarded a sum of Rs. 42,324/- in case of Anil and Rs. 36,680/- in case of Subhash @ Parbhat along with interest at the rate of 7.5% per annum.