PREM SHANKAR Vs. JASBIR SINGH

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) PRESENT appeals have been filed against the judgment and award dated 31.10.2001 passed by the Motor Accident Claims Tribunal, Kashipur, District Udham Singh Nagar.

(3.) BRIEFLY stated the appellants have filed separate claim petitions under Section 110 of the Motor Vehicle Act, for grant of compensation on account of injuries sustained by them in a motor vehicle accident. The petitioners have alleged that on 5.7.2000 the petitioners were travelling by a truck, No. UP 41A/5550. The truck met with accident near Shivrajpur Police Outpost at Kashipur due to rash and negligent driving by the truck driver. The petitioners incurred considerable amount in their treatment and has claimed compensation for the same.