SUNIL KUMAR Vs. HARPAL SINGH

JUDGEMENT

(1.) This appeal is directed by Sunil Kumar against the award dated 29.11.2008 passed by the learned Motor Accident Claims Tribunal, Kurukshetra whereby she awarded an amount of Rs.4,73,000/- as compensation on account of injuries sustained by the appellant in the accident alongwith interest @ Rs.9% per annum from the date of filing the petition till realization.

(2.) The brief facts are that on 6.12.2006, Darshna Devi since deceased alongwith Sohan Lal, Kartar Devi, Savitri Devi, Rajwinder Kaur, Jaswant Kaur, Sona Devi and Sunil were going in a three wheeler towards the side of Shahbad. The three wheeler was being driven at normal speed and on left side of the road. Around 11.30 A.M., when they reached near New Delux Dhaba, which falls in the area of village Teora, meanwhile a bus bearing registration No.PB-08AT-3452 being driven by Harpal Singh respondent at a very high speed and in a rash and negligent manner came and struck against the three wheeler from behind. As a result of the impact, all the occupants of the three wheeler suffered multiple serious grievous injuries.

(3.) In his written statement, Harpal Singh respondent denied the accident. He has alleged that he is a trained driver and has valid driving licence and is not concerned with the alleged accident. The co-respondents also denied the accident in their respective written statements.