SUNDER LAL Vs. RAM PAL

JUDGEMENT

(1.) The present appeal has been filed against the award dated 12.10.2011 passed by Motor Accidents Claims Tribunal, Kurukshetra (hereinafter referred to as the 'Tribunal') in a MACT Case No. 159 of 2009.

(2.) In an accident, on 28.08.2009, Sunder Lal suffered injuries. He was a pillion rider on motorcycle bearing registration No. HR-05 G-4900. Mahinder Singh was driving the motorcycle who lost his life in the accident. The tractor bearing registration No.HR-69A-1517 (for short, 'the offending vehicle') struck the motorcycle. As a result, the driver lost his life and pillion rider suffered injuries.

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by Sunder Lal for claiming compensation for the injuries suffered by him.