NAFE SINGH Vs. DAYA CHAND AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the award dated 08.09.2000 passed by Motor Accidents Claims Tribunal, Jhajjar (hereinafter referred to as 'Tribunal').

(2.) The record of this case was burnt and has been reconstructed from the salvaged record and copies supplied by counsels, subject to all just exceptions.

(3.) The present appeal has been filed by Nafe Singh who suffered grievous injuries on 10.12.1996 while he was travelling in a bus of Haryana Roadways, Sonepat Depot, bearing registration No. HR-10A-1671. The said bus was being driven rashly and negligently. As a result, it struck into a bridge and turned turtle. The appellant was taken to hospital. He remained admitted in PGIMS, Rohtak. Apart from other injuries, he suffered head injury. The result of the injury was that he was 90% permanently disabled.