- (1.) The present Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988, against the judgment and Order/Award dated 27.04.2010 passed by the Motor Accidents Claims Tribunal, Meerut in Motor Accident Claim Case No. 915 of 2009 filed by the claimant Respondent No. 1 on account of the injuries sustained by him in an accident which took place on 12.3.2009 at about 8.30 O'clock.
(2.) The case of the claimant Respondent No. 1 was that on 12.3.2009, the claimant Respondent No. 1 as Driver of the Truck bearing Registration No. UP 120011 was taking the said Truck from Mawana to Samaspur Ganna Center; and that when the said Truck reached near village Ganeshpur then the front wheel of the said Truck suddenly came out of the Truck, and the Truck became uncontrolled and collided with Truck bearing Registration No. UP 23 C1645 coming from the opposite direction; and that as a result of the said accident, the claimant Respondent No. 1 sustained serous injuries; and that the age of the claimant Respondent No. 1 at the time of the accident was 33 years, and his income was Rs. 8,000/per month.
(3.) The said Truck bearing Registration No. UP 120011 has hereinafter been also referred to as "the vehicle in question".;