ROSHAN Vs. SANTOSH AND OTHERS

JUDGEMENT

(1.) Being aggrieved by the award dated 24th Dec., 2003 passed by M.A.C.T., Betul, in Claim Case No. 11/2003, whereby claim petition filed by the appellant for compensation on account of injuries sustained, was dismissed, present appeal has been filed.

(2.) Short facts of the case are that appellant filed a claim petition alleging that on 24th May, 2002, appellant was going on his Scooter for photography, at that time, there was a mechanical fault in the Scooter. It was alleged that appellant was standing on the side of the road, at that time jeep bearing registration No. MP-48-0012 which was being driven by respondent No. 1, rashly and negligently, owned by respondent No. 2 and insured with respondent No. 3, dashed the Scooter of the appellant, with the result appellant sustained injuries. It was prayed that the claim petition be allowed and compensation be awarded.

(3.) The claim petition was contested by respondent Nos. 2 and 3. After framing of issues and recording of evidence, learned Tribunal dismissed the claim petition against which present appeal has been filed.