Asok Kumar Ganguly, J. - (1.)Leave granted.
(2.)The Appellant-claimant, Sant Singh, on 8.11.2004, was going to Dera Bassi from Chandigar has a pillion-rider on the scooter (No. CH-01-P-7028) driven by one Nahar Singh, at about 1.30 PM, when the first Respondent (driving Tata 709 No. PB-03-E-4525) came from the Dera Bassi side in a rash and negligent manner and struck the scooter. As a result of the collision, Nahar Singh and the Appellant fell down and sustained multiple injuries. The Appellant fractured his left leg below the knee and both the bones of his right leg. The Appellant was admitted in Civil Hospital, Dera Bassi and thereafter was referred to PGI Chandigarh, where he was hospitalized for 11 days.
(3.)The Appellant filed a claim petition before the MACT under Section 166 of the Motor Vehicles Act, 1988 claiming Rs. 5 lacs as compensation along with 24% interest. The Appellant was 48 years of age on the date of the accident and claimed to be working as a Work Munshi and earning Rs. 4000/- p.m.