GANESH RAM BANDHE Vs. RAVISHANKAR AND ANOTHER

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant against the award dated 28th Jan., 2002, passed by the IInd Additional Motor Accident Claims Tribunal, Raipur (for short 'the Tribunal') in claim case No. 57/01 dismissing the claim petition of the claimant.

(2.) Brief facts of the case are that, on 12th Nov., 1996, while the appellant was going to Ganeshpur from Kurud by motorcycle bearing registration No. MP-23-L-5835, the appellant lost his balance and fell down as a result of which he sustained multiple injuries.

(3.) The claimant preferred an application before the Tribunal under Sec. 166 of the Motor Vehicles Act, claiming compensation to the tune of Rs. 7,24,000.00 for the said accident.