DAULAT RAM Vs. KRISHAN LAL AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 20th May, 2011, passed by the Motor Accident Claims Tribunal, Bilaspur, District Bilaspur, H.P., (for short, "the Tribunal") in Claim Petition No.74 of 2006, titled Daulat Ram vs. Krishan Lal and others, whereby the claim petition came to be dismissed, (for short the "impugned award").

(2.) Facts of the case, in brief, are that on 11.6.2004, at about 9.30 a.m., the claimant was going to Dharamshala from Bilaspur in Maruti Car bearing No.HP-24A-1048. When the said car reached near Damri in District Hamirpur, a truck bearing No.HP-23A-1470, being driven by driver Amar Singh rashly and negligently, hit the Maruti Car in which the claimant was traveling, resulting into injuries to the claimant in his right leg and multiple injuries on the whole body, was taken to Zonal Hospital, Hamirpur, fromwhere was referred to IGMC, Shimla where he remained admitted as indoor patient. Hence, the claim petition for compensation to the tune of Rs.8.00 lacs, as per the break-ups given therein.

(3.) The claim petition was resisted by the respondents and following issues were framed: