BARKU CHOUDHARY Vs. BHIM SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the Appellant against the judgment dated 07. 08. 98 passed by Sh. Rakesh Kapoor, Judge, Motor accident Claims Tribunal (for short as the "tribunal"), Delhi.

(2.) BRIEF facts necessary for the disposal for this appeal are that the appellant, Barku Chaudhary had suffered injuries in an accident involving maruti Car No. DNC-2265. It is alleged that on 07. 06. 90, the Appellant boarded a DTC bus from Peera Garhi, Rohtak Road, Delhi. At about 3. 30 pm, he got down from this bus at DTC bus stop, J. J. Colony, Madipur, New delhi and was going towards his house at F-177, J. J. Colony, Madipur, New delhi after crossing the Rohtak Road. In the meanwhile, Maruti Car bearing regd. No. DNC-2265 came from the side of Peeragarhi and hit the Appellant, as a result of which the Appellant received multiple injuries. He was removed to E. S. I. Hospital and remained there under medical treatment for a month.

(3.) THE Appellant filed the claim petition seeking compensation against bhim Singh, Respondent No. 1 (the driver) of the offending car. Raj Kumar and Subash Chander (Respondents No. 2 and 3) were impleaded as being the joint owners of the offending car. M/s. United India Insurance Co. (Respondent No. 4) was impleaded as the offending car was allegedly insured with them at the time of the accident.