RAJU Vs. RAMRAO

JUDGEMENT

(1.) This is the Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short "M.V. Act") by the Driver of the offending vehicle against the judgment and award dtd. 31/12/2012 passed by the learned Motor Accident Claims Tribunal, Akot in Claim Petition MACP No.02/2010, awarding compensation of Rs.32,500.00 in favour of the Respondent No.1/claimant.

(2.) The claim petition was filed under Sec. 166 of the M.V. Act claiming that, the claimant was travelling in the auto rickshaw which was being driven by the Appellant. Since the truck was coming from the backside of the auto rickshaw, the Appellant took the auto by the side of the road and it fell in the pit. Due to the said accident, the claimant suffered injury. The crime was registered in respect of the said accident.

(3.) The claim petition was contested by the Appellant and the Respondent No.2 by filing their respective written statements.