SARDAR HARBANS SINGH Vs. SHABBIR AHMAD

JUDGEMENT

(1.) THIS is an appeal under Section 110-D of the Motor Vehicles Act against the award dated 29th July, 1980 made by the Motor Accidents Claims Tribunal, Aligarh (III Additional District Judge) awarding a compensation of Rs. 1,39,800/- out of which a sum of Rs. 50,000/-was payable by opposite party No. 3 and the remaining amount was payable by opposite parties Nos. 1 and 2.

(2.) THE facts giving rise to this appeal are that on 20.1.76 at 12.30 P.M. in front of the U.P. Government Roadways, Workshop, Aligarh on the Aligarh-Delhi Road, the claimant met with an accident. He was going on his cycle on the kachchi patri of the road. Truck No. U.T.D. 6072 belonging to opposite party No. 1 and driven by opposite party no. 2 came from behind and dashed against him. The front wheel of the truck crushed his right leg. Shabbir Ahmad received severe injuries. Opposite party No. 3 is the insurer of the truck.

(3.) ON 20.1.76 5 P.M. Tauquid Ahmad, the elder brother of the claimant lodged report Ex. 3 regarding the accident.