RAMESH CHAND Vs. DALJIT SINGH

JUDGEMENT

(1.) THE appellant was a pedestrian and was run over by a three- wheeler scooter. THE Motor Accident Claims Tribunal held that in view of the report made in the Daily Diary at the instance of the appellant that the three-wheeler scooter struck him in order to save a girl pedestrian, did not amount to any fault on the part of the three-wheeler and. therefore, three-wheeler was not negligent. However, while calculating the compensation, took notice of the four injuries, one of which was fracture of left tibia and assessed the compensation at Rs. 12,600.00 . Since negligence was not proved, the claim application was dismissed.