SATISH CHAND KASANA Vs. CHANDRA SHEKHAR YADAV

JUDGEMENT

(1.) BY the present appeal, the appellants the driver and owner of the offending vehicle (Tractor -trolley) challenge the Award dated 16.02.2013 passed in a petition filed by the claimants/respondents under Sections 166 and 140 of the Motor Vehicles Act.

(2.) ON 08.07.2009, respondent No.1 was going on a motorcycle along with his friend Sh. Mohan Lal. At Maharaja Hotel, it is said that a tractor trolley hit respondent No.1 and he suffered injuries.

(3.) BASED on the evidence of the parties, the tribunal recorded that the accident took place due to rash and negligent driving of the vehicle driven by appellant No.1.