The Motor Accident Claims Tribunal (MACT) has granted compensation of over ₹10 lakh to an ASI of Chandigarh Police who suffered 45 per cent disability in a traffic accident in 2018.
Motor Accident Claims Tribunal announced its decision in a case filed by ASI Satyabir Singh, 54, from Sector 26, against 2 brothers, Naresh Kumar & Rajesh Kumar, from Kaithal in Haryana & Oriental Insurance Company Ltd, which had insured their vehicle.
Satyabir Singh alleged that on April 27, 2018, he was driving down from Aleva village in Jind to Chandigarh when a speeding Baleno car driving on the wrong side of the road collided head-on with his Alto car.
Admitted to the Post Graduate Institute of Medical Education & Research with serious injuries, Satyabir Singh remained hospitalised till July 17, 2018.
Alleging that the Baleno was speeding & driven rashly because of which the accident took place, the ASI asked for a compensation of ₹75 lakh.
Naresh Kumar & Rajesh Kumar refused that an accident had taken place & claimed that a false criminal case has been registered against them in collusion with the local Police officials of Kaithal to earn a hefty sum as compensation.
The insurance company alleged that the driver of the vehicle wasn't holding a valid license at the time of accident & the vehicle was being driven in contravention of the terms & conditions of the Motor Vehicle Act.
While awarding the compensation, MACT observed that “the functional disability of the right leg is hereby assessed as 45% & the loss of future earning capacity as 15%. However, the fact remains that he (the ASI) being in service of police department, claimant would be getting full salary, as such, the compensation with respect to disability requires to be assessed as per multiplier method.”
Saying that the accident was proven to have taken place, the Court awarded compensation of ₹10,09,511 to Singh & directed the insurance company to deposit the amount within fifteen days.
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