NARESH KUMAR Vs. SOMPAL SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 23.01.2013 passed by the Motor Accident Claims Tribunal, Rewari (for short, 'the Tribunal').

(2.) The factual matrix of the present case are that on 08.11.2009, in a motor vehicular accident that occurred between Santro car bearing registration No. RJ 02CA-0694 and truck bearing registration No. HR 46A7485 (for short, 'the offending vehicle'), Naresh Kumar, aged 34 years, suffered multiple injuries. FIR No. 84 dated 09.11.2009 was registered at Police Station Rohdai.

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