DILBAG SINGH Vs. VIPAN KUMAR

JUDGEMENT

(1.) The appellant has filed the present appeal, under Sec. 173 of the Motor Vehicles Act, 1988, (hereinafter referred to as 'the M.V. Act'), against the award dtd. 5/12/2012, passed by the learned Motor Accidents Claims Tribunal (Fast Track Court), Una, (hereinafter referred to as 'the Tribunal'), in MAC Petition No. 03/2008, titled as, 'Dilbag Singh Versus Vipan Kumar and others'.

(2.) Vide award dtd. 5/12/2012, the learned Tribunal has partly allowed the petition, filed by the appellant, under Sec. 163-A of the M.V. Act and granted compensation of Rs.15,000.00, alongwith interest @ Rs.6.00 % per annum, from the date of filing the petition, till realization of the entire amount. The ultimate liability to pay the compensation has been saddled on respondent No. 3.

(3.) Parties to the lis, hereinafter, are, referred to, in the same manner, in which, they were referred to, by the learned Tribunal.