SURJIT SINGH Vs. RAM KARAN

JUDGEMENT

(1.) The present appeal has been filed against the award dated 12.8.1996, passed by the learned Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal') vide which, the claim petition filed by the appellants was dismissed. However, a sum of Rs. 50,000/- has been awarded to the appellants-claimants on account of no fault liability. Learned counsel for the appellant contends that the learned Tribunal has wrongly dismissed the claim petition without appreciating the facts on record. The accident occurred due the rash and negligent driving of respondent No. 1. As per the medical record, the accident is proved on record. The appellant suffered multiple injuries on his body and he remained admitted in Civil Hospital, Kapurthala from 20.7.1993 to 23.7.1993.

(2.) On the other hand, the learned counsel for the Insurance Company submits that the learned Tribunal has rightly dismissed the claim petition of the appellants. Therefore, he prays for the dismissal of the appeal.

(3.) I have heard the learned counsel for the parties and perused the case file.