STATE OF M P Vs. PAWAN KUMAR

JUDGEMENT

(1.) This appeal is directed against the award dated 6.12.1999 passed by the Claims Tribunal, Umaria, in Claim Case No. 5 of 1999.

(2.) The accident took place on 10,10.95 at 12 noon. Claimant Pawan Kumar suffered fracture 3" above ankle, when jeep No. MPZ 6742 driven rashly and negligently hit scooter on which claimant Pawan Kumar (aged about 18 years) was a pillion rider. The claimant sustained injuries on other parts of body also. He was shifted to hospital at Jabalpur and was treated for some days. As a result of this accident, there is shortening to the extent 1.5 cm. Compensation of Rs. 13,60,680 has been claimed.

(3.) The non-claimants have denied the accident. They stated that the scooter was being driven at a fast speed and due to which, the claimant could not control the scooter and struck against the wall resulting in an accident.