GIRISH KUMAR GUPTA Vs. BRIJESH TYAGI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal challenges the Judgment and order dtd. 31/3/2014 passed by Motor Accident Claim Tribunal/Additional District Judge, Room No.6, Ghaziabad (hereinafter referred to as the Tribunal) in Motor Accident Claim Petition No. 570 of 2011, Girish Kumar Gupta Vs. Brijesh Tyagi and others.

(3.) The Tribunal has dismissed the claim petition filed by the appellant herein, who had sustained grievous head injury. The claimant filed the claim petition alleging that on 9/6/2011 when he along with his wife Prabha Gupta were moving on their feet on their correct side and when they reached in front of old bus-stand Ghaziabad near over bridge at about 9.30 am, a young boy driving a Pulsar motorcycle bearing Registration No. UP 14 AE 3202 rashly and negligently came and dashed the claimant from behind.