- (1.) THIS appeal at the instance of the owner and the driver of the offending vehicle is directed against the award dated 12th October, 2007 passed by the Motor Accident Claims tribunal, Yamunagar, whereby a sum of rs. 75,000/- with interest at the rate of 7. 5% p. a. from the date of petition till its realization has been awarded as compensation to the claimant, Tripurari Saran Tripathi for the injuries received by him.
(2.) BRIEFLY stated, the facts of the case are that on 14th September, 2004 at about 4:30 p. m. The claimant, Tripurari Saran Tripathi along with Pankaj and Rak Kumar was going to GMG Plywood, Yamunanagar by a motorcycle where he was working as a supervisor and getting salary at the rate of rs. 6,000/- p. m. When they reached near shadipur canal in front of the Canal Colony, yamunanagar a bus bearing No. HR-37-2009 being driven rashly and negligently by its driver, Jaswinder Singh, came from behind and h it the motorcycle of the claimant. Owing to the impact of accident, the claimant suffered multiple injuries including grievous ones and for the treatment, he had to remain admitted in the hospital for 23 days.
(3.) THE Tribunal accepted the claimant's plea and held that Tripurari Saran Tripathi received injuries in the accident, which occurred due to rash and negligent driving of bus No. HR-37-2009 by its driver, Jaswinder singh. As regards the quantum of compensation, the Tribunal on the basis of evidence led by the claimant, awarded rs. 54,669/- on account of medical bills and rs. 20,000/- on account of pain and sufferings, special diet, etc. totalling Rs. 74,669/- (rounded off as Rs. 75,000/- ).;