NARESH KUMAR Vs. LAKHWINDER SINGH @ LAKHA AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 13.03.2013 passed by the Motor Accident Claims Tribunal, Yamuna Nagar at Jagadhri (for short, 'the Tribunal').

(2.) The factual matrix of the present case are that in a motor vehicular accident that occurred on 08.02.2011, Naresh Kumar, aged 43 years, suffered grievous injuries. He was going on bicycle and his bicycle was hit by a rashly and negligently driven Tanker bearing registration No. HR-67-1221 (for short, 'the offending vehicle'). As a result of the accident, he suffered injuries. He was taken to J.P. Hospital, Yamuna Nagar for treatment. FIR No. 23 dated 09.02.2011 was registered at

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 was filed by Naresh Kumar injured.