SABITA MISHRA Vs. MAKHANLAL CHAUHAN

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is driver-cum-owner's appeal against the award dated 22-2-2010 passed by the Additional Motor Accident Claims Tribunal, Sakti, Distt. Janjgir-Champa in Claim Case No. 43/2009 whereby an amount of Rs. 16,497/- is awarded to the claimant/respondent for the injuries sustained by him in the motor accident dated 17-4-2008.

(3.) THE appellant has admitted before the Judicial Magistrate First Class, Link Court, Jaijaipur that the offending vehicle was driven by her rashly and negligently and based on above admission, she was convicted and a fine of Rs. 500/- was imposed upon her. THE above statement before the Judicial Magistrate First Class is an admission in terms of Section 18 of the Evidence Act and is relevant as against driver of the vehicle under Section 21 of the said Act as held by this Court in the case of Dhanjay Prasad Suryavanshi -v- Rajendra Sharma and others (2005(2) CGLJ 174).