(1.) The award of Motor Accidents Claims Tribunal, Bilaspur dated 13.5.1993 in M.A.C. Petition No. 15 of 1989 is under challenge in this appeal.
(2.) In order to appreciate the controversy, relevant facts may be noticed thus: Prem Singh, a practising advocate at Tehsil Ghumarwin, on 1.9.1988, took a lift on a scooter No. HIB 4485, owned and driven by Lekh Ram, as pillion rider. When scooter reached near Bhapral curve, it met with an accident with a jeep No. HPS 2770 driven by Joginder Singh. Jeep was owned by respondent Nos. 2 and 3.
(3.) The claimant Prem Singh filed a claim petition under section 110-A of the Motor Vehicles Act, 1939 (Act for short) for award of compensation of Rs. 10,00,000 alleging that the accident occurred due to rash and negligent driving of the jeep by Joginder Singh in which he sustained multiple injuries including fracture of the leg resulting in 100 per cent disability.
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