SRI GIRIDHARI BEHERA Vs. KUMARI BATI SAHU

JUDGEMENT

(1.) THIS appeal is by one Giridhari Behera the owner of one Rajdoot motorcycle bearing registration No. OAS -9347. Being aggrieved by the judgment of the M.A.C.T., Sambalpur awarding a sum of Rs. 18,000/ - as compensation against him for the injuries sustained by the girl named Bati Sahu aged 9 years, due to his rash and negligent driving, has approached the Court.

(2.) CASE of the claimant is that on 14 -5 -91 'in the morning on the village road while the said Bati aged 9 years was playing near the house of one Kartika Sahu, the present Appellant drove his above motorcycle in a rash and negligent manner and caused the accident, as a result of which she sustained bodily injuries and was treated in the S.S.S. Medical College, Burla for a period of three and half months.

(3.) THE Tribunal framed the following issues: