SHAFQAT WANI Vs. UNIVERSAL SOMPO GENERAL INS. CO.

JUDGEMENT

(1.) The respondent No. 2 - Shahzad Ahmed Malik (minor) aged ten (10) years (hereinafter called, 'claimant') through his father laid a claim petition in terms of Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation for the critical injuries suffered by the injured-respondent No. 2 resulting into disability, in a vehicular accident having taken place on 16/9/2012 at Degree College Rajouri due to rash and negligent driving of Motor Cycle bearing Chasis No. MBLJA05EKC9H11655 by the appellant herein.

(2.) The claim was preferred against the respondent No. 1 - Shafqat Wani (appellant herein), who was driver and owner of the offending vehicle and against the respondent No. 2 - Universal Sompo General Insurance Co. Ltd. (respondent No. 1 herein) with whom the offending vehicle was claimed to have been insured.

(3.) The learned Additional District Judge, Rajouri exercising the powers of Motor Accidents Claims Tribunal (hereinafter referred to as the, "the Tribunal") vide award dtd. 27/2/2020 in the claim petition titled - "Shahad Ahmed Malik vs Shafqat Wani & Anr." granted compensation of Rs.3,20,000.00 along with pendent lite and future interest @ 6% per annum till realization except under the head of loss of future income in favour of the claimant.