GAURAV KUMAR Vs. NIRMAL SINGH

JUDGEMENT

(1.) The appellant/injured has preferred this statutory appeal under Sec. 173 of the Motor Vehicles Act, 1988 [M.V. Act] challenging the impugned judgment-cum-award dtd. 20/2/2018, whereby the learned Presiding Officer, Motor Accident Claims Tribunal [Tribunal], Shahdara District, Karkardooma Courts has rejected his application seeking compensation filed in terms of Sec. 166 read with Sec. 140 of the M.V. Act.

(2.) Having heard the learned counsels for the rival parties at the Bar and on perusal of the record, I find that the present appeal is bereft of any merits.

(3.) Shorn of unnecessary details, a motor accident occurred on 16/2/2009 at about 6:30 AM near village Painga, PS Muradnagar, Ghaziabad, for which, FIR No.67/2009 was registered under Ss. 279/338/427 of IPC read with Ss. 177/184 of the M.V. Act. The accident involved tractor trolly bearing registration No.HR-11B-1495 (Swaraj-730) and truck bearing registration No.HR-58A-3042 being driven by respondent No.1, registered in the name of respondent No.2 in the present appeal.