HARJINDER SINGH @ ARJINDER SINGH Vs. M. SUBRAMANI

JUDGEMENT

(1.) The present appeal is a result of an accident which occurred on 06.08.2010 injuring Harjinder Singh. The said accident involved vehicle bearing registration No.HR-38L-1198 and the offending vehicle bearing registration No.TN-33-AE-5278. As a result of the accident, Harjinder Singh suffered multiple injuries which resulted into imputation of his leg. FIR was registered.

(2.) The injured was taken to Stanley Govt. Hospital, Chennai from where, he was referred to Aysha Govt. Hospital, where he remained admitted upto 3.9.2010.

(3.) A claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed and the Tribunal awarded a sum of Rs. 3,38,000/- along with interest at the rate of 8% per annum.