LAWS(P&H)-2013-2-457

PREM PAL Vs. NANDJI GIRI AND ANOTHER

Decided On February 01, 2013
PREM PAL Appellant
V/S
NANDJI GIRI AND ANOTHER Respondents

JUDGEMENT

(1.) The injured claimant-Prem Pal aggrieved by the dismissal of the claim petition preferred the present appeal.

(2.) It is the case of the injured claimant-Prem Pal that on 23.03.2009 at about 9 AM near Hanuman Mandir, G.T. Road, Faridabad, when he was proceeding on a bicycle, a Santro Car bearing No.HR29-S- 5085 driven by the 1 st respondent in a rash and negligent manner came from behind and hit the bicycle and as a result of which he sustained multiple injuries. He was admitted to B.K. Hospital, Faridabad, from where he was shifted to Sarvodaya Hospital, Faridabad. He has claimed compensation of Rs. 8 lakhs with interest at the rate of 18% per annum.

(3.) The 1 st respondent contested the application filing written statement contending therein that the subject vehicle was not involved in the accident. The nature of injury sustained by the claimant and the expenditure borne by him were also denied. In short, the 1 st respondent sought for dismissal of the claim petition.