PREM SHANKER Vs. RAM NARAIN AGGARWAL

JUDGEMENT

(1.) THE present appeal under section 173 of the Motor Vehicles Act, 1988 (for short as the "Act") has been filed by Appellants against the award dated 07.02.08 passed by Sh. Suresh Chand Rajan, Judge, Motor Accident Claims Tribunal (for short as the "Tribunal").

(2.) BRIEF facts of the case are that Ram Narain Aggarwal/Respondent, aged 45 years suffered bodily injuries in a road accident on 09.04.96. The accident occurred when he was going to Nirman Bhawan for some official work on his two wheeler scooter, bearing no. DBI-6690. While coming back from Nirman Bhawan to his office, when he reached at the crossing of Rajpath and Janpath near the National Museum while coming from the side of the National Museum on his left side of the road, he found the traffic signal light as green. On this, he crossed the green light signal and turned towards his right leading to India Gate and had almost crossed the road, when all of a sudden a car bearing no. DIE-505, being driven by Appellant no.1 came there at a high speed and in a rash and negligent manner, hit his two wheeler scooter from left side. Due to impact, he fell on the road and sustained grievous injuries. Respondent was removed to RML Hospital where he was operated upon and discharged from there on 20.04.96.

(3.) APPELLANT nos.1 and 2 filed their written statement separately, in which both denied the factum of accident and involvement of vehicle in accident.