HARMESH LAL Vs. SUCHA SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is instituted against the award dated 5.1.2015 rendered by the Motor Accident Claims Tribunal (II), Una, District Una in M.A.C. Petition No. 64/2012.

(2.) "Key facts" necessary for the adjudication of this appeal are that respondent No. 1 filed a claim petition under section 166 of the Motor Vehicles Act, 1988 for the grant of Rs. five lakhs on account of injuries sustained by him in a motor vehicular accident, which took place on 19.9.2012 at about 1.30 A.M. near Petrol Pump Machhuwara, Tehsil Samrala, District Shahid Bhagat Singh Nagar Nawanshahar. The vehicle was owned by the appellant and was insured with respondent No. 2. Respondent No. 1 was sitting beside the appellant. When the tempo reached near the Petrol Pump, Machhuwara, it hit the parked truck on the road side. Respondent No. 1 suffered grievous injuries. He remained admitted in the hospital with effect from 19.9.2012 to 16.10.2012. He was earning Rs. 20,000/ - per month. His disability was assessed at 45%.

(3.) ISSUES were framed by the Motor Accident Claims Tribunal on 23.5.2014. The Motor Accident Claims Tribunal awarded a sum of Rs. 5,98,974/ - to respondent No. 1. Hence, this appeal.