ABHISHEK AVASTHI Vs. MAHESH CHAND SHARMA

JUDGEMENT

(1.) The present appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant-claimant (for short 'the claimant') dissatisfied with the judgment and award dtd. 12/3/2010 passed by the Motor Accidents Claim Tribunal, Bandikui in claim case No.68/2007, titled as 'Abshishek Avasthi Vs. Mahesh Chand Sharma and Ors', whereby the Tribunal has awarded a sum of Rs.1,19,929.00 along with interest @ 5% per annum from the date of filing the claim petition i.e. 28/5/2007 in favour of the claimant.

(2.) The brief facts giving rise to the present appeal are that on 26/2/2007 the claimant was going in the Indica Car bearing Registration No. RJ 29-CA-0148 from Bandikui to Jaipur and when the said car reached near Bhadana, one tractor coming from the opposite side hit the car of the claimant and on account of said accident, the claimant sustained serious injuries on his left hand and shoulder.

(3.) It was further pleaded in the claim petition that at the time of accident, age of the claimant was 22 years and he was working with the Airtel Telecommunication Company and getting salary of Rs.8,700.00 per month.