RAM KIRAN GOYAL Vs. SUB DIVISIONAL ENGINEER

JUDGEMENT

(1.) THIS is an appeal by the claimant-appellant against the award of the learned single Judge dated 27. 2. 2001, whereby he has been awarded rs. 1,00,000 with 12 per cent interest per annum for the injuries suffered by him in a vehicular accident.

(2.) THE appellant-claimant was travelling in a car bearing registration No. DIC 317 on 14. 12. 1987, when he reached near village Assalwas on National Highway 8, a truck bearing registration No. HNE 7315 driven rashly and negligently by its driver madan Lal, respondent No. 4, suddenly took a turn towards right without giving any signal, as a result of which, the car crashed into the rear right side of the truck and the appellant received serious multiple injuries on both legs, other parts of his body and his teeth were also broken. After the accident, he was given first aid at Civil hospital, Bawal, from where he was shifted to North Delhi Nursing Home, Ashok vihar, Phase-Ill, Delhi. The appellant filed a claim petition before the Motor Accidents claims Tribunal (hereinafter referred to as 'the Tribunal'), Rewari claiming an amount of Rs. 6,00,000 as compensation.

(3.) ON notice, the respondents put in appearance and filed two written statements, i. e. , one by respondent Nos. 1, 2 and 3 and another by respondent Nos. 5 and 6. Factum of accident was admitted, however, negligence was denied. The appellant also filed rejoinder and reiterated the stand taken in the claim petition.