PADAM MOHAN Vs. ANAND SINGH

JUDGEMENT

(1.) THE appellant is the brother of deceased, Surinder Mohan who suffered injuries in a road accident and died on 12th June, 1995. The appellant filed a petition for compensation under Sections 166 and 140 of the Motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal against the driver, owner and insurance company of bus bearing No.DL-IP-2184 claiming compensation of Rs.5,00,000.00.

(2.) THE learned Trial Court dismissed the petition of the appellant on the ground that the appellant failed to prove that his brother Surinder Mohan died as a result of the injuries sustained by him in the road accident on 13th May, 1995.

(3.) THE respondents contested the petition before the learned Tribunal. The driver and owner of the offending vehicle denied the accident by the offending vehicle.