OMKAR Vs. CHANDRIKA PRASAD

JUDGEMENT

(1.) THIS appeal is directed against the award dated November 23, 2000, passed by the Motor Accident Claims Tribunal, Jabalpur, in Claim Case No. 151/97.

(2.) THE claimant alleges that he was working as Mechanic at Jabalpur. On 7.8.1997, he was travelling by Jeep No. MP - 09/S - 1427. Near Maharajpur Petrol Pump, tractor No. MP 20 -H/3805 driven rashly and negligently, hit the jeep resulting in death of driver of the jeep and serious injuries to the occupants. The claimant also suffered injuries, one such being on the right foot, which was amputated. As a result thereof, he cannot work, otherwise he was earning Rs. 4,000/ - per month. That apart, he is deprived of marriage, since nobody prepared to marry him. Consequently, he claimed Rs. 8,70,000/ -.

(3.) THE Claims Tribunal decides that the involvement of the claimant in this accident was not proved. The same is the case with regard to receiving of injuries by the claimant in this accident. With regard to sale of vehicle, finding is that the same is not proved and that liability of jeep for the accident is not also proved. Consequently, the claim petition has been rejected.