RAJIV KUMAR DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal by the claimant against the award of the Motor Vehicles Accidents Claims Tribunal, Sagar, dated the 6th day of May, 1976, in Motor Vehicle Accident Case No. 25 of 1975. This order shall also govern the disposal of the cross -objection by Respondent No. 1.

(2.) THE accident out of which the claim had arisen took place on the 10th of January, 1975, at 11.00 a.m. in the campus of the Saugor University. The vehicle involved was a military truck No. ZD 59889 of the Union of India, Respondent No. 1 herein and Respondent No. 2 herein was the driver who was driving the truck at the material time.

(3.) THE above facts are not disputed before us. It is also not disputed that the claimant who was going ahead of the truck in the University campus was knocked down by the truck and he sustained bodily injuries resulting in permanent disability.