HARBANS LAL KHANNA Vs. RAJINDER SINGH SODHI

JUDGEMENT

(1.) THIS is claimant's appeal against the judgment of the Motor Accident Claims Tribunal, Ambala dated 31.5.1984 vide which it had dismissed the claim petition.

(2.) THE challenge to the award is that the Tribunal had wrongly held that the accident had not taken place due to rash and negligent driving of scooter No. HYA 5478 by Rajinder Singh, respondent No. 1. I have perused the case file and considered the submissions of the Counsel for the parties.

(3.) THE case of the claimant is that the scooterist Rajinder Singh after overtaking a car which was going ahead of him, had struck against his moped. As a result, he had fallen on the road and sustained injuries.