SAT PAL Vs. JATINDER KUMAR

JUDGEMENT

(1.) Heard.

(2.) By way of instant appeal, the award dtd. 30/11/2012 passed by the learned Motor Accident Claims Tribunal, (for short, 'Tribunal') Una, H.P. in MAC Case No. 58 of 2011 has been challenged by the appellant/claimant on the grounds that he has not been awarded just and adequate compensation.

(3.) Brief facts necessary for adjudication of appeal are that the claimant/appellant preferred petition under Sec. 166 of the Motor Vehicles Act (for short, the 'Act') seeking compensation on account of injury/disability suffered by him as a result of motor vehicle accident involving motorcycle No. HP-20D-0842. It was alleged that the claimant on 10/9/2010 at about 8.30 P.M. alighted from his car after parking the same on left side of the road and in the meantime, respondent No.1 came driving motorcycle No. HP-20D-0842, in a rash and negligent manner, in a wrong direction and hit the appellant by his speeding motorcycle. The claimant/appellant suffered multiple injuries. He underwent surgical intervention qua his both legs.