UNITED INDIA INSURANCE COMPANY LTD Vs. RAM PAL

JUDGEMENT

(1.) IN terms of the impugned award dated 30.3.2011, the Motor Accident Claims Tribunal-II, Solan, District Solan, Himachal Pradesh, in M.A.C. Petition No.37-NL/2 of 2008, titled as Ram Pal versus Shiv Kumar Dwivedi and another, filed under Section 166 of the Motor Vehicles Act, has awarded compensation of a sum of Rs.15,20,000/- alongwith interest from the date of filing of the petition till its realization.

(2.) BRIEF facts are that respondent No.1 Shri Ram Pal was driving Motor Cycle bearing registration No.HP-12A-8261. It met with an accident and respondent No.1 suffered grievous injuries. He had to be hospitalized and allegedly suffered some permanent disability. Notice in the petition was issued and in terms of the impugned award, as noticed herein above, respondent No.1 has been awarded compensation.

(3.) FROM the perusal of the award, it is evidently clear that there was no material evidence to show that respondent No.1 had sustained permanent disability. The disability certificate is dated subsequent to the passing of the award.