KARAM CHAND Vs. RAM LAL

JUDGEMENT

(1.) By way of instant appeal, appellant has assailed impugned award dtd. 14/12/2012, passed by learned Motor Accident Claims Tribunal (II), Mandi, District Mandi, H.P. in Claim Petition No. 39 of 2007.

(2.) Appellant filed a petition under Sec. 166 of the Motor Vehicle Act against respondents with the allegation that on 31/7/2005, a Scooter being ridden by appellant was hit by Car bearing No. HP-33A-2061 being driven by respondent No.1 in rash and negligent manner at place Kansa Chowk, Tehsil Sadar, District Mandi, H.P. as a result of which appellant suffered injuries and permanent disablement of left lower limb to the extent of 10%. It was also alleged that the left leg of appellant has shortened by one inch.

(3.) Respondent No 1 being the owner and driver of the vehicle contested the claim by denying the factum of accident. All other averments made in the petition were also denied in generality.