KULDIP SINGH Vs. GURMAIL SINGH

JUDGEMENT

(1.) Present appeal has been filed against the award dated 17.10.2003 passed by the Motor Accident Claims Tribunal, Ludhiana (for short, 'the Tribunal').

(2.) The file of this appeal was burnt and from the salvaged record of the partially burnt case, the same was reconstructed subject to all just exceptions and further verification.

(3.) On 11.03.2000, Kuldip Singh was going on his scooter bearing registration No. PIM 1319. When he reached near N.K.H. Factory, a bus bearing registration No. PB-12-9707 (for short, 'the offending vehicle') hit his scooter. As a result of the accident he suffered injury on the left leg and left hand. He was admitted to C.M.C hospital, Ludhiana. FIR No. 58, dated 12.03.2000 was registered at Police Station Division No.6, Ludhiana.