DHARAM CHAND Vs. DARYA SINGH AND ORS

JUDGEMENT

(1.) This appeal for enhancement, preferred by the appellant- claimant (herein referred as 'the claimant') is directed against the award dated 03.04.1993, passed by Motor Accident Claims Tribunal, Bhiwani (herein referred as 'the Tribunal'), awarding compensation to the tune of Rs. 18,000/- alongwith interest @ 12% per annum in favour of the claimant and against the respondents jointly and severally, on account of the injuries suffered by him in a motor vehicular accident.

(2.) Claimant Dharam Chand, a Revenue Officer, who allegedly suffered injuries on 27.04.1991 at about 6:00 p.m. at the hands of respondent No. 1-driver (herein referred as 'respondent No. 1') when he (Dharam Chand) was alighting from the bus bearing registration No. HNB2379, consequently, he filed the claim petition.

(3.) State of Haryana as well as Haryana Roadways contested the claim petition by filing the reply wherein they denied all the allegations and stated that neither the petitioner travelled by the bus bearing registration No. HNB-2379 nor he suffered any injuries by the involvement of the said bus. The claim petition is a result of collusion with the police.