JASWANT @ YASHWANT Vs. NATHU

JUDGEMENT

(1.) This Miscellaneous Appeal is directed against the award passed by learned Motor Accident Claims Tribunal, Jobat, District-Jhabua in claim case No.32/08 dated 07.07.2009.

(2.) According to the facts stated in the application, on 17.06.2007, the appellant was going towards Pratap Falia Hanuman temple as pillion rider on a motorcycle belonging to his friend. The motorcycle was being driven by his friend. Respondent brought his motorcycle bearing registration No.GJ-17-M-9899 driving it in a rash and negligent manner and dashed the motorcycle to the motorcycle on which the appellant was travelling.

(3.) The respondent appeared before the Tribunal and denied all the averments made by the appellant. However, before this court, he remained ex-parte. He had neither filed any cross objection nor cross appeal before this court.