SHAMSHER SINGH Vs. SUKHWINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 25.05.2011 passed by learned Motor Accidents Claims Tribunal, Amritsar (for short 'the Tribunal').

(2.) On 24.09.2009, (It is wrongly mentioned in para 1 of the award as 24.9.2001) Shamsher Singh met with an accident while he was driving his motor cycle bearing registration No. PB-02AR-7485. He was struck by a rashly and negligently driven Qualis bearing registration No. PB-08-AE- 1373. As a result of the accident, he suffered grievous injuries and was taken to Amandeep Hospital where he remained hospitalized from 24.9.2009 to 1.10.2009. His left leg was amputated from thigh. FIR No.200 dated 27.9.2009 was registered at Police Station Beas. The injured was 20 years of age at the time of accident.

(3.) Claim petition under Section 166 of the Motor Vehicles Act (for short 'the Act') was filed for awarding compensation on account of injuries suffered by the claimant.