DINESH KUMAR SAINI Vs. SANJU @ SANJAY KUMAR

JUDGEMENT

(1.) This Miscellaneous Appeal under Section 173 of Motor Vehicles Act, 1988 has been filed against the award dated 4.8.2008 passed by Member, Motor Vehicle Accident Claims Tribunal, Guna in Claim Case No. 16/2008.

(2.) The facts of this case lies in a narrow compass. On 2.11.2005 at about 9:00 PM, the claimant along with other members of his family was coming back from the house of aunt, at that time the respondent by driving the motorcycle No. MP08N/4903 in a rash and negligent manner dashed the appellant, as a result of which the appellant sustained certain injuries. Accordingly, a petition for grant of claim to the extent of Rs. 3,50,000/- was filed. The respondent filed his reply and denied the accident.

(3.) Motor Accident Claims Tribunal by award dated 4.8.2008 came to a conclusion that the respondent by driving the motorcycle in a rash and negligent manner caused accident causing injury to the appellant.