GIRI RAJ SINGH Vs. SITA MANOCHA

JUDGEMENT

(1.) THE Appellant Giri Raj Singh impugns the award dated 20.01.2010 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby the Respondent Sita Manocha was awarded a compensation of Rs.1,96,855/- in respect of the injuries suffered by her in an accident, which took place on 08.05.2006. As per the evidence produced the Respondent suffered injuries on her left hand, right knee and other parts of the body.

(2.) AT the time of argument the only ground of challenge is regarding involvement of vehicle No.DL 3SAH 3446 in the accident. It is contended by the learned counsel for the Appellant that no FIR was recorded on the date of the accident. The DD No.2A dated 09.05.2006 was recorded regarding this accident wherein the Respondent categorically stated that she would make a statement with regard to the accident later on. It is contended that after a period of 5 months, the Appellant No.1 was falsely implicated as the driver of vehicle No.DL 3SAH 3446.

(3.) IN the circumstances, I do not find any ground to interfere with the impugned judgment. The appeal is devoid of any merit, the same is dismissed accordingly. No costs.