HARIDEV Vs. NAVEEN SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against award dated 16.03.2015 passed by Motor Accidents Claims Tribunal, Narnaul (hereinafter referred to as 'the Tribunal').

(2.) On 03.08.2013, Haridev son of Tota Ram was going towards Mandi for taking Bazari on a camel cart. At about 4.30 a.m., the camel cart was hit by a rashly and negligently driven tanker bearing registration No.HR-66-4911. As a result of the impact, the camel fell down on the road and was run over by the tanker. The camel cart was also damaged. FIR was registered.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed. The Tribunal awarded a sum of Rs.32,600/- along with interest @ 9% per annum. The amount awarded included Rs.10,000/- for cost of camel.