NARINDER KUMAR Vs. RAVINDER MAHAJAN

JUDGEMENT

(1.) 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. 6/11/2012 passed by learned Motor Accident Claims Tribunal (I), Kangra at Dharamshala, H.P. (hereinafter, referred to as the 'learned MACT') in MACP(RBT) No. 107-N/II-2010/2007, titled as Narinder Kumar vs. Ravinder Mahajan and another.

(2.) By way of award dtd. 6/11/2012, the learned MACT has awarded compensation to the tune of Rs.1,49,765.00, along-with interest at the rate of 9% per annum, from the date of filing the petition, till realization of the entire amount.

(3.) The parties, to the present lis, are hereinafter, referred to, in the same manner, as were referred to, by the learned MACT.