NATIONAL INSURANCE COMPANY LTD Vs. KAILASH CHAND

JUDGEMENT

(1.) The present appeal has been filed against the award dated 11.11.2002 passed by Motor Accidents Claims Tribunal, Bhiwani (for short 'the Tribunal').

(2.) The record of the case was burnt and has been reconstructed from the salvaged record and copies supplied by counsel subject to all just exceptions.

(3.) On 29.4.2000, Kailash Chand suffered injuries in a motor vehicular accident. He was going on a scooter bearing registration No.HR- 16-2449 and was struck by a Maruti car bearing registration No.HR-20-0405 (for short 'the offending vehicle'). He suffered multiple injuries on various parts of the body. He was taken to General Hospital, Bhiwani. He remained admitted for some days in the hospital and two rods were inserted in the right leg and he was operated upon.