INDER BHADUR CHETTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) APPELLANT -Inder Bhadur Chettri sustained injuries in a vehicular accident on 13 -01 -1996. The offending vehicle belongs to Union of India (respondent No. 1) and being driven by respondent No. 2. The appellant has received several injuries in this accident, but the main injury on his back bone has crippled him totally for which he remained admitted in the hospital for more than seven months i.e., from 13 -01 -1996 to 02 -09 -1996. The doctor found it to be a case of hundred percent disability, resultantly he had to lose his job also. At the time of accident, the appellant was in defence service, getting salary to the tune of Rs. 3318/ - P.M. In this accident, his scooter had also got damaged.

(2.) THE appellant filed a claim petition under Section 166 of Motor Vehicles Act before learned Motor Accidents Claim Tribunal, Udhampur seeking compensation to the tune of Rs. 26.68 Lacs on different counts. Ultimately, the learned Tribunal vide award dated 31 -12 -2011 granted a sum of Rs. 2.80 Lacs. (Rupees Two Lac and Eighty thousand) alongwith interest @ 9% per annum from the date of filing of the petition till the realization of the awarded amount on the following three heads: <FRM>JUDGEMENT_188_JKJ3_2011.html</FRM>

(3.) HEARD Mr. R.S. Kotwal, Advocate appearing for the appellant and Mr. Ajay Sharma for both the respondents.