- (1.) Heard learned Additional Chief Standing Counsel for appellant and Sri Komal Mehrotra, learned counsel for respondents.
(2.) This defendant's appeal under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as "Act, 1988") has arisen from judgment and award dated 14.08.2006 passed by Sri Subodh Kumar, Motor Accident Claims Tribunal/Additional District Judge, Meerut (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.842/1999, Manoj Saxena Vs. Farmood and others, awarding compensation of Rs.2,49,000/- to claimant-respondents, jointly i.e. against defendant-appellant and respondent-3. Claimant-respondents have also been held entitled for interest at the rate of 6 % per annum.
(3.) On 10.08.1999, claimant-respondent, Manoj Saxena, aged about 22 years, around 4.30 PM was going from S.S.D. College crossing, Meerut, under Police State-Laalkurti, Meerut, to telephone exchange as a pillion rider on Bajaj Chetak Scooter No.U.P.15 F- 5482 driven by one of his student. Suddenly, Jeep No.U.A.E. 1513, driven rashly and negligently by its driver, hit the scooter from right back side, causing damage to scooter and also injury to claimant-respondent. He was admitted in Swati Nursing Home, Meerut, where, in his right leg, a rod was implanted. Claimant-respondent sustained bone injuries (fracture) in his right leg and backbone. Claimant-respondent sustained 75 % of permanent disability.;