PINTU @ SAJJANSINGH Vs. KAMAL & ORS

JUDGEMENT

(1.) This Miscellaneous Appeal under Section 173 of the Motor Vehicles Act, 1988 (for short the Act) has been filed against the award dated 9.2.2004 passed by XIII Member, Motor Accident Claims Tribunal Indore, in Claim Case No. 78/2003.

(2.) Briefly stated on 21.5.2000 the appellant along with his goods was going as a passenger in the Auto Rickshaw bearing Registration No. MIJ 8371. The said Auto Rickshaw turned turtled and as a result, the appellant sustained grievous injuries and goods fell on the road.

(3.) The appellant filed a claim petition seeking compensation of Rs. 3,00.000 from the respondent owner, driver and insurer of the Auto Rickshaw.