VINOD KUMAR Vs. UNITED INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) By the medium of this appeal, the appellant has questioned the award, dated 20.01.2007, passed by Motor Accident Claims Tribunal, Fast Track Court, Kangra at Dharamshala, H.P., (for short, the Tribunal), in Claim Petition No.74-D/II/2005/02, titled as Baldev Kumar versus Vinod Kumar and another, whereby and whereunder compensation to the tune of Rs.6,83,000/- stands awarded in favour of the claimant (respondent No.2 herein), and against the owner-appellant, with interest at the rate of 9.5% per annum from the date of filing of the Claim Petition, (for short, the impugned award).

(2.) Facts of the case, in brief, are that Claimant Baldev Kumar (respondent No.2 herein) filed a Claim Petition for grant of compensation to the tune of Rs.8.00 lacs, as per the break-ups given in the Claim Petition, on the ground that he became victim of a vehicular accident, caused by Vinod Kumar (appellant herein) while driving a three wheeler bearing registration No.HP-40-0520, rashly and negligently, on 30.8.2001, at about 9.30 a.m. near Manuni Khud. The Claimant sustained injuries in the said accident, was taken to Civil Hospital, Kangra, fromwhere was referred to Dr.R.P.M.C. Hospital, Dharamshala and thereafter to CMC, TTV Chhutani Charitable Trust, Chandigarh. It is averred in the Claim Petition that the accident rendered the Claimant jobless and not in a position to earn anything and has also spent huge amount on his treatment.

(3.) The insurer and the owner/driver filed objections to the Claim Petition.