BABULAL CHAMPALAL Vs. NEW INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal has been finally heard as very short points are involved for adjudication.

(2.) ON 1-12-1991 at about noon, as averred by appellant, he was riding his bicycle on Khandwa road for going towards Barwah. When he came near the octroi Naka, truck bearing No. UP-78-9622 came from opposite side and dashed the appellant. The appellant fell down along with his bicycle and sustained some injuries. It has been averred by him that those injuries were serious injuries and he suffered permanent disability on account of that. A report was made in the police station and thereafter claim was preferred in Motor Accident Claims Tribunal, Barwah.

(3.) AFTER recording the evidence learned Tribunal dismissed the claim of the appellant and, he has assailed that judgment and award by this appeal.