SHRIRAM GENERAL INSURANCE CO. LTD. Vs. SURINDER SINGH

JUDGEMENT

(1.) By way of instant appeal, the insurer has assailed the award dtd. 17/12/2018, passed by the learned Motor Accident Claims TribunalII, Solan (for short the 'Tribunal') in Claim Petition No. 04 NL/2/2017, whereby respondent No.1 herein (for short the 'claimant') has been awarded compensation of Rs.12,84,700.00 with interest at the rate of 8% per annum and the insurer has been directed to satisfy the award.

(2.) The claimant had filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 (for short the 'Act') before the learned Tribunal, seeking compensation on account of injuries and permanent disablement suffered by him in an accident involving motor vehicle.

(3.) The claimant had alleged that on 18/8/2016, at about 9.30 AM, he was riding his motorcycle No. HP 12B0671 with his wife and child on the pillion. When he reached near the house of Bhagat Singh at Village RampurBerchha, Tehsil Nalagarh, District Solan his motorcycle was hit by a car bearing No.HP12E9488 being driven by Bal Krishan (for short the owner/driver) in rash and negligent manner.