MANPREET SINGH Vs. AYODHYA PRASAD YADAV

JUDGEMENT

(1.) The present appeal arises out of the award passed by the learned Tribunal in a petition/case bearing no. 935/14 filed by respondent no.1/appellant herein, for setting aside the award and judgement dtd. 19/9/2014 passed by learned Presiding Officer ('P.O' hereinafter) Motor Accident Claims Tribunal, South East District/Saket Courts, New Delhi.

(2.) The brief facts of the matter are as under:

(3.) Learned counsel appearing on behalf of the appellant submitted that he was merely a passer-by at the place of the alleged accident and therefore, the learned Tribunal erred in holding that the appellant hit the respondent no.1's motorcycle in a rash and negligent manner causing grievous hurt to the respondent no.1.