SURENDRA SINGH Vs. LADU SINGH

JUDGEMENT

(1.) The present appeal has been filed by the appellant-claimant (for short claimant) under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 6/11/2017, passed by the learned Motor Accident Claims Tribunal (ADJ No. 3) Beawar, Ajmer (for short Tribunal) in MAC Case No.353/2014 (135/2012) whereby the claim petition filed by the claimant was partly allowed.

(2.) The brief facts of the case giving rise to this appeal are that the claimant filed a claim petition before the learned Tribunal stating therein that on 2/1/2012, at 6:00 PM when the claimant was going on a motorcycle, another motorcycle bearing registration No.RJ-36-SC-9614, being driven by the respondent No.1 in rash and negligent manner, hit the claimant and due to said accident, the claimant sustained grievous injures.

(3.) Thereafter, a claim petition was filed by the claimant seeking compensation of Rs.16,30,000.00, by alleging that at the time of said accident, the age of injured was 14 years.