- (1.) We have heard Sri S.K. Mehrotra, counsel for the appellant, Sri P. S. Pundir, caveator for respondent no. 1, and perused the record as also papers filed along with memo of appeal.
(2.) This appeal challenges thea award dated 12.12.2012 passed by M.A.C.T./Additional District Judge, Court No. 13, Meerut in M.A.C.P. No. 873 of 2007: Vinay Kumar Vs. Raj Kumar Singh and another, whereby compensation of Rs.5,11,791/- together with simple interest @ 7% has been awarded.
(3.) The claimant-respondent no. 1, is alleged to have sustained injuries on account of accident by motorcycle registration no. D.L.35AB-1863 on 4.7.2007 at about 9.30 P.M while he was going his Village-Poothkhas from Meerut. FIR was lodged by Mahendra Singh stating that the accident in question occurred when rider of motorcycle tried to save a dog who suddenly came under the tyre of motorcycle. Claim petition under section 166 & 140 of Motor Vehicles Act was filed before the Tribunal claiming 14,40,000/- with interest @ 12% per annum towards compensation.;