UNITED INDIA INSURANCE COMPANY LTD. Vs. MANDER SINGH

JUDGEMENT

(1.) The insurer has filed the present appeal challenging the award dtd. 11/12/2017 passed by the Motor Accident Claims Tribunal, Ferozepur (for short 'the Tribunal').

(2.) Brief facts as disclosed in the claim petition are that on 19/2/2016 at about 7.30 PM near the sheller of Sanjiv Kumar of village Mudki on Bagha Purana Road, a vehicular accident took place involving Scorpio No.PB-05K-8807 (herein for short 'the offending vehicle'), wherein, Mander Singh - claimant/respondent and his associate Jagmeet Singh suffered multiple injuries. The accident was alleged to have been caused due to rash and negligent driving of the offending vehicle. FIR No.21 dtd. 28/2/2016 under Ss. 279, 337, 338 and 427 IPC regarding the accident was also registered in Police Station Ghall Khurd.

(3.) In the claim petition filed by Mander Singh, claimant-injured, it was claimed that he was working as driver and mechanic of combine of Gurmeet Singh. He was also working as driver of jeep and tractor with said Gurmeet Singh. Besides, he was also running a dairy farm. Due to the injuries suffered in the accident, he had to remained admitted in the hospital for about 40 days i.e. from 19/2/2016 to 28/3/2016. He was operated upon for 10 times and his right leg was amputated. He suffered disability to the extent of 60%.