KIRAN KUMAR Vs. DESH RAJ AND OTHERS

JUDGEMENT

(1.) The present appeal is against the award dated 26.11.2015 passed by the Motor Accidents Claims Tribunal, Rewari (for short, 'the Tribunal').

(2.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by the present appellant as he had suffered injuries in a motor vehicular accident which occurred on 27.4.2014. The appellant was coming home on his motorcycle bearing registration No. HR-16L-1254 when a rashly and negligently driven car bearing registration No. HR-36-M-0770 struck the motorcycle from behind. He sustained fracture and other multiple injuries. FIR No. 134 dated 02.05.2014 was registration at Police Station City Rewari.

(3.) The Tribunal after considering the evidence and the witnesses, awarded a sum of Rs. 17,73,701/- along with interest at the rate of 7% per annum. The present appeal has been filed for enhancement of amount awarded by the Tribunal.