JAGMAL SINGH Vs. RAGHBINDER SINGH AND OTHERS

JUDGEMENT

(1.) Present appeal, at the hands of claimant, is directed against the impugned award dated 2.6.1990 passed by the learned Motor Accident Claims Tribunal ('Tribunal' for short), whereby appellant was awarded an amount of Rs. 60,000/- as compensation for the injuries suffered by him in a road accident, which took place on 18.6.1989.

(2.) Brief facts of the case, as recorded by the learned Tribunal in para 2 of the impugned award, read as under:-

(3.) Claim petition filed by the claimant was contested by respondents No.1 and 2, who were owner and driver of the truck bearing registration No. DHG 546 The respondent-Insurance Company also contested the claim petition. On completion of pleadings of the parties, the learned Tribunal framed the following issues:-