PRAVEEN SHARMA Vs. RAJU

JUDGEMENT

(1.) This appeal has been filed challenging the Award dtd. 30/4/2016 (hereinafter referred to as the 'Impugned Award') passed by the learned Motor Accident Claims Tribunal, (North-East District), Karkardooma Courts, Delhi (hereinafter referred to as the 'Tribunal'), in DAR No. 135/14 titled as Raju v. Praveen Sharma.

(2.) The above Claim Petition was registered on a Detailed Accident Report (in short, 'DAR') filed by the Investigating Officer on 23/7/2014. It is the case of the claimant/respondent herein that on 22/12/2013, at about 03:30 PM, he was returning home by a bus after finishing his duty. When he reached at the Welcome bus stop and was standing at the bus stand, a Car bearing registration number HR-51Y-1455 (hereinafter referred to as the 'Offending Vehicle'), which was being driven by the appellant herein at a very high speed and in a rash and negligent manner, came from the Seelampur side and hit the claimant. As a result of the accident, the claimant fell down and received grievous injuries. He was taken to the GTB Hospital. FIR No. 569/2013 under Ss. 279/337 Indian Penal Code, 1860 was also registered at Police Station Seelampur in this respect.

(3.) The appellant herein denied that the accident had taken place with the Offending Vehicle. He stated that he had been falsely implicated in the criminal case.