RAJENDRA SINGH Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) There are two facts which are not disputed by any of the parties to the appeal, that:-

(2.) Owing to the aforesaid two conditions, his claim petition was rejected by the Motor Accident Claims Tribunal.

(3.) The factual backdrop as involved in the instant Appeal from Order is that as a consequence of the accident which has chanced on 25/9/2012, the truck (Tata 407), when it reached at the place of the accident, i.e. Unni Math not only the driver of the vehicle i.e. respondent no.3 herein who was driving the vehicle in a rash and negligent manner but due to which it fell in a deep george about 15 to 20 feet deep resulting into grievous injuries on the person of the claimants and on account of the injuries suffered on his head he was seriously injured.