SUNDER Vs. JAGBIR AND ANOTHER

JUDGEMENT

(1.) Claimant-Sunder (appellant) filed petition under Section 166 of the Motor Vehicles Act claiming compensation for the injuries suffered by him in a motor vehicle accident with TATA Magic bearing no. HR-56-7909 (later referred to as 'the offending vehicle'), due to its rash and negligent driving by respondent no. 1-Jasbir son of Jai Singh (wrongly mentioned as Jagbir in the memo of parties).

(2.) Claimant described the manner of accident in para 24 of the claim petition, as follows:-

(3.) Motor Accident Claims Tribunal, Rohtak (later referred to as 'the Tribunal') while allowing the petition awarded compensation to claimant-appellant in following terms:-