RAMPHAL Vs. BALJIT SINGH AND ANOTHER

JUDGEMENT

(1.) The injured-claimant Ramphal has preferred the present appeal challenging the dismissal of his claim petition by the Tribunal.

(2.) The injured Ramphal has contended in the claim petition that on 25.1.2007, at about 9.30 p.m. when he proceeded on his motorcycle, a Tata Indica Car bearing registration No.HR06-M-3642 driven by 1st respondent in a rash and negligent manner without blowing horn came from the side of Sanjay Chowk, Panipat and directly hit the motorcycle of the claimant and as a result of which he fell down and received multiple grievous injuries on various parts of his body. It has been alleged that the accident took place only due to the sole negligence of the 1st respondent.

(3.) The only point that arises for determination in the appeal is whether the 1st respondent on account of his rash and negligent driving caused the accident.