ASHISH Vs. ARMAN ALI AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 04.05.2015 passed by Motor Accidents Claims Tribunal, Panipat (hereinafter referred to as the 'Tribunal') in MACT Case No. 337 of 2013.

(2.) In a motor vehicular accident that occurred on 06.10.2013, Ashish aged 21 years suffered injuries. He was going on a motorcycle bearing registration No. HR-06W-6378. The said motorcyle was struck by rashly and negligently driven canter bearing registration No. UP-22T-2161. FIR No.771 dated 09.10.2013 was registered at police station Chandni Bagh, Panipat. In the claim petition filed under Section 166 of the Motor Vehicle Act, 1988(for short 'the Act'), the Tribunal awarded a sum of Rs.61,914/- with interest @ 7.5% per annum.

(3.) I have heard learned counsel for the parties, perused the paperbook and the relevant documents produced by them.