SONU Vs. JAGBIR AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 15.12.2001 passed by the Motor Accident Claims Tribunal, Rohtak (for short, 'the Tribunal').

(2.) The record of this case was burnt in fire and from the salvaged record of the partially burnt case, the file was reconstructed, subject to all just exceptions and further verification.

(3.) In a motor vehicular accident, that occurred on 24.06.1999, appellant Sonu, aged 19 years, suffered injuries. The accident was between jeep bearing registration No. HR-12P/0263 and truck bearing registration No. HR-19/3165. As a result of the accident, the appellant suffered multiple injuries and remained admitted in Medical College & Hospital, Rohtak, till 28.06.1999. On account of the accident, he suffered 50% permanent disability qua right leg. Certificate was exhibited as Ex.P4 and was proved by the statement of PW.4 Dr. M.K. Bishnoi, SMO, Incharge, General Hospital, Rohtak.