RAKESH KUMAR Vs. MAHENDER SINGH AND OTHERS

JUDGEMENT

(1.) None has appeared on behalf of the appellant for the last three dates. Mr. Dalel Singh Nain, Advocate, who is present in the court, is appointed as amicus curiae to assist the court on behalf of the appellant. Complete paper-book has been handed over to him. After going through the same, he submits that he is ready to assist the court on behalf of the appellant. Accordingly, the appeal is taken up for hearing.

(2.) The present appeal has been filed against the award dated 24.04.2013 passed by the Motor Accident Claims Tribunal, Narnaul (for short 'the Tribunal') in MACT Case No. 424 of 2009.

(3.) On 30.04.2009, appellant Rakesh Kumar, aged 19 years, met with a motor vehicular accident. He was going on motor cycle bearing registration No. HR-34B-2098, which was struck by a bus bearing registration No. RJ 01P-3053 (for short, 'the offending vehicle'). The bus was being driven rashly and negligently. As a result of the accident, the appellant suffered injuries resulting into 7% disability on account of range of motion of left hip joint reducing by 10% with deep complication.