SUSHIL Vs. SANDEEP KUMAR

JUDGEMENT

(1.) Aggrieved by inadequate compensation, the claimant has assailed herein an Award dtd. 23/1/2017 rendered by learned Motor Accidents Claims Tribunal, Jhajjar (for brevity, "Tribunal"), seeking enhancement thereof.

(2.) Succinct facts, as noted by learned Tribunal, are as below:

(3.) Upon notice, respondents No.1 and 2 filed joint written statement denying factum of accident as well as involvement of Car in question. It was averred that no such accident took place due to negligence on the part of respondent No.1 while driving the Car in question. A false FIR was lodged against respondent No.1. Petition was filed on the basis of false and concocted story. It was also pleaded that respondent No.1 was having a valid and effective driving licence and Car in question was insured with respondent No.3 at the relevant time. 3.1 Respondent No.3-Insruance Company in its written statement also denied the factum of accident and involvement of Car in question in the alleged accident. It was pleaded that respondent No.1 was not holding valid and effective driving licence to drive the Car in question at the time of accident and that respondent No.2 had violated the terms and conditions of insurance policy. Further it was pleaded that amount claimed by appellant-claimant was highly excessive. Prayer for dismissal of claim petition was made.