RAVINDRA KUMAR MISHRA Vs. DULAR RAM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants filed a claim application before the Motor Accidents Claims Tribunal on the ground that an accident had occurred on 1.2.1981.

(3.) It is stated that the appellants while going from Bhilainagar to Raipur on a motor cycle were dashed badly by the respondent No. 1 Dular Ram, who was driving vehicle No. CPR 8394 rashly and negligently, as a result the accident had occurred and appellants sustained injuries. They were admitted in D.K. Hospital, Raipur. A report of this accident was lodged. Challan was filed against the driver and he was prosecuted. A Criminal Case No. 1515 of 1981 was also registered against the driver in which he pleaded guilty and a fine of Rs. 350 was imposed on him. During the accident the appellants have sustained injuries on various parts of their bodies. An application under section 110-A (3) was filed for condonation of delay in preferring the claim.