JITENDER KUMAR Vs. KULDEEP AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 18.05.2015 passed by Motor Accidents Claims Tribunal, Rewari (hereinafter referred to as the 'Tribunal').

(2.) On 29.06.2013, Jitender Kumar, aged 25 years, suffered injuries in a motor vehicular accident. The offending vehicle in the accident was Tata 407 bearing registration No. PB-07Y-1347. As a result of the accident, the appellant suffered 22% permanent disability on account of restricted movement of left hip with partial loss of stability and pain. The said disability was proved by certificate Ex. PW4/A. The said certificate was supported by deposition of Dr. Ashok Saini (PW4).

(3.) The Tribunal awarded a sum of Rs. 1,43,993/-along with interest @ 6% per annum in a claim petition filed under section 166 of the Motor Vehicles Act, 1988.