RAJENDER PRASAD DABAS Vs. UOI

JUDGEMENT

(1.) THE Appellant Rajender Prasad Dabas impugns a judgment dated 20.10.2001 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby his application under Section 166 of the Motor Vehicles Act, 1988 (the Act) for grant of compensation in respect of the injuries suffered by him in a motor vehicle accident which occurred on 05.01.1989 was dismissed on the ground that the Appellant failed to establish that the accident was caused on account of rash and negligent driving of car No.BA-83B-30023K, driven by Respondent No.3.

(2.) THE manner of the accident, according to the Appellant as stated in the Claim Petition is extracted hereunder:-

(3.) THUS, all the three Respondents specifically stated about the manner of the accident. The Appellant was permitted to file Replication. The specific averments made as to the manner of the accident that the Appellant himself was to be blamed were not traversed specifically or by necessary implication. Paras 22 and 23 of the written statement were replied as under:-