RAJINDER SINGH SABLAIK Vs. PRITMI DEVI AND OTHERS

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the award dated 24.09.2010, passed by the learned Motor Accident Claims Tribunal, Shimla in M.A.C.C. No. 26S/2 of 2006, vide which, learned Tribunal has granted the following relief in favour of the claimant, i.e., the appellant before this Court:

(2.) Brief facts necessary for the adjudication of this appeal are that the appellant preferred a petition under Sec. 166 of the Motor Vehicles Act, 1988 before the learned Motor Accident Claims Tribunal, praying therein that he be granted compensation to the tune of Rs.15,00,000/ on account of injuries suffered by him in a motor vehicle accident, which took place on 20th Jan., 2006. As per the appellant, on the date in issue, at around 1:15 p.m., the appellant/claimant (hereinafter referred to as "the claimant") while he was on his way in an official vehicle bearing registration No. HP032315 from Palampur to Shimla, a bus bearing registration No. HP233899 came from the opposite side, which was being driven by respondent No. 2 in a rash and negligent manner and the same hit the vehicle in which the claimant was travelling at a place near Bhota, as a result of which, the claimant, as also the driver of the vehicle, in which the claimant was travelling, suffered injuries. According to the claimant, he suffered injuries in his forehead, fracture of middle finger of his left hand, as also a sharp cut on the thumb of right hand. Accordingly, he filed a claim petition praying for compensation to the tune of Rs.15,00,000/ on account of injuries suffered by him in the motor vehicle accident.

(3.) On the basis of the pleadings of the parties, learned Tribunal framed the following issues: