SHANKARLAL @ SHANKAR SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) This Miscellaneous Appeal is directed against the award passed by learned Additional Motor Accident Claims Tribunal, Ujjain in claim case No.90/2005 dated 07.01.2006.

(2.) According to the appellant he was travelling on motorcycle bearing registration No.MP-09-PP-0162 belonging to the respondent as pillion rider. The respondent was driving the vehicle in a rash and negligent manner. He dashed the motorcycle against a truck due to which the appellant suffered grievous injuries in his right leg. He fell down and went unconscious. The respondent left him on the spot and fled away. The matter was reported to Police Station-Maksi, and thereafter, the appellant was shifted to District Hospital, Shajapur and from there to Gopal Dass Hospital, Indore. He filed an application for award of compensation and assessed the amount of compensation at Rs.10,00,000/-.

(3.) The respondent remained ex-parte before the Tribunal as well as before this court.