NARESH NATH Vs. KULDEEP AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 13.10.2015 passed by the Motor Accidents Claims Tribunal, Hisar (for short 'the Tribunal').

(2.) The brief facts necessary for adjudication of the present appeal are as under:

(3.) The claim petition under Section 166 of the Motor Vehicles Act (for short 'the Act') was filed claiming compensation for injuries suffered by the claimant.