ASHISH SHARMA Vs. PURANMAL & OTHERS

JUDGEMENT

(1.) The instant appeal is directed against the award dated 2.12.2013 passed by Motor Accident Claims Tribunal, Jaipur and Addl. District & Sessions Judge No.17, Jaipur Metropolitan, Jaipur, in MAC No.80/2012.

(2.) Brief facts noticed are that the appellant got injured while he was travelling on a motorcycle bearing no.RJ14 BS 7155 with his father and going from his residence at Chhatrasal Colony, Malviya Nagar to meet his sister in Mansarovar. It is claimed that the motorcycle was being driven on the correct side in accordance with the traffic norms and at a slow speed, when a truck bearing no.RJ02 G 3339, which was being driven in a rash and negligent manner came and hit the motorcycle from wrong side, on account of which he got injured seriously, causing injury and fractures on vital areas in the body.

(3.) The Tribunal after considering the facts and material placed on record including the medical certificate, has allowed the claim of Rs.1,00,850/- in the impugned award whereas the claim of the appellant was to the extent of Rs.9,20,000/-.