HARNEK SINGH Vs. MOHAMMAD MUSTDEEN

JUDGEMENT

(1.) Petitioner/Claimant Harnek Singh alias Goldi had brought a claim petition under Section 166 of the Motor Vehicles Act against the respondents i.e. Mohammad Mustdeen driver, Rafiq owner and Siri Ram General Insurance Company Ltd. - insurer of truck bearing registration No.HR-58A-1386 (hereinafter referred to as the offending vehicle), claiming compensation to the tune Rs.20 lakhs on account of suffering injuries in a motor vehicular accident.

(2.) As per the case of the claimant on 11.10.2014, he was returning home at village Tepla, Tehsil Rajpura, District Patiala on his motorcycle bearing registration No.PB-39C-7633; that at about 10/11:00 p.m., when he had reached in the area of Multani Dhaba, Rajgarh, Tehsil Rajpura, then the offending vehicle was parked on the road without giving any indicator of parking lights; that the motorcycle of the petitioner/claimant struck against the offending vehicle, which was parked negligently by respondent No.1 Mohammad Mustdeen, resultantly the claimant received grievous injuries on his head, chest, feet, skull and ribs of the chest; that he was firstly taken to Civil Hospital, Ambala from where he was referred to Government Medical College and Hospital, Sector 32, Chandigarh; that he had spent Rs.3,50,000/- on his treatment and Rs.70,000/- on transportation besides Rs.50,000/- on special diet; that he was aged about 26 years at the time of accident and due to injuries suffered by him in the accident, he has become permanently disabled and unable to do his routine work; that earlier he was working as a labourer, earning Rs.20,000/- per month; that an FIR No.171 dated 12.10.2014/10.8.2014 for the offences under Sections 283, 337, 338 and 427 IPC was registered with Police Station Rajpura.

(3.) On being put to notice, all the three respondents had appeared and filed written statements. Respondents No.1 and 2 filed joint written statement whereas respondent No.3 filed separate written statement.