PREM KHANNA Vs. A. FELIX AND TWO OTHERS

JUDGEMENT

(1.) In a claim petition presented under Sec. 110-A of the Motor Vehicles Act claiming compensation to the tune of Rs. 6,733.00 against the respondents on account of accident which took place on 2.2.1981 rendering injuries to the appellant, the Motor Accidents Claims Tribunal, Drug (hereinafter referred to as the Tribunal) by the impugned order date 15.3.1983 non-suited the appellant giving rise to this present appeal.

(2.) In short, the case of the appellant is that a motor car bearing registration No. MBR 162 is owned by respondent No. 1, A Felix, of which respondent No. 2 Rajjo Kumar was the driver, who was driving rashly and negligently came from behind and dashed against appellant's bicycle, resulting in multiple injuries including fracture on his person. The appellant further alleged that owing to the said accident, he had to undergo medical treatment as an indoor patient right from 2.2.1981 to 19.3.1981 and has sustained a total loss to the tune of Rs. 6,733.00.

(3.) The Tribunal non-suited him on the ground, inter alia, that the appellant failed to prove that he sustained injuries on his person on account of the alleged accident.