HARJEET SINGH Vs. KISHAN PAL SINGH

JUDGEMENT

(1.) THE present appeal under section 173 of the Motor Vehicles Act, 1988 (for short as the ?act?) has been filed for setting aside and reversal of award dated 07. 12. 07 passed by Sh. Suresh Chand Rajan, Judge, Motor Accidents Claims tribunal (for short as the ?tribunal?), Delhi against the Appellant.

(2.) BRIEF facts of the case are that Suraj Prakash, the claimant/respondent no. 1 herein, aged 29 years suffered bodily injuries in a road accident on 13. 11. 03. Allegedly the accident was caused by Kishan Pal Singh, Respondent no. 3 herein who was driving vehicle no. DL-1rc-8517 at a fast speed and in a rash and negligent manner. The offending vehicle is owned by Harjeet Singh, Appellant herein.

(3.) THE accident occurred when the Respondent no. 1 on 13. 11. 03 at about 12. 00 a. m. was going from Janpath to Tank Road, Karol Bagh by riding on motorcycle no. DL-4sa-K-4159 via Mandir Marg. When he reached at Gole Chakkar, talkatora, Shanker Road, a TSR bearing no. DL-1rc-8517 coming from Shankar Road being driven by Respondent no. 3 at a fast speed and in a rash and negligent manner, hit the motorcycle of the Respondent No. 1 from right side. Due to impact, Respondent no. 1 fell on the road and sustained grievous injuries. The respondent no. 1 was removed to RML Hospital.