VED PARKASH GARG Vs. AMAR SINGH & ANOTHER

JUDGEMENT

(1.) This appeal has been preferred by the owner of Truck No.HP-15-2559 against the judgment and award passed by learned Motor Accident Claims Tribunal-II, Solan. On 30.6.2003, a loaded truck carrying empty L.P.G. Cylinders, traveling from Dharampur to Parwanoo, was met with an accident. At the relevant point of time Dalsher Singh, respondent No.2 herein, was driving the truck. The claimant, who was a cleaner, met with an accident when it rolled down into a steep gorge. 1 Whether Reporters of Local Papers are allowed to see the judgment Yes

(2.) On the settled issues the learned Tribunal, relying upon the testimony of the petitioner, who remained admitted in PGI, Chandigarh for a period of from 30.6.2003 to 1.9.2003 for treatment, corroborated by the evidence of his mother, PW-3 and the copy of the First Information Report Ex.PW-1/A registered with the Police Station, Dharampur, on 30.6.2003 held that the appellant is liable for compensating the injured to the extent of Rs.1,40,000/- PW-6, Dr. J.P. Sharma, proved the disability of the petitioner to the extent of 10% so far his right lower limb is concerned. The learned Tribunal awarded compensation under various heads, namely: Pecuniary damages.

(3.) I cannot persuade myself to hold that this is the state of affairs and that the accident has not been established or that the claim, which has been allowed, is excessive. There is, thus, no merit in this appeal which is dismissed. There shall be no order as to costs.