NARSI Vs. BALVINDER SINGH AND ORS.

JUDGEMENT

(1.) The present appeal has been filed against the award dated 3.1.1996, passed by the learned Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal') vide which, the claim petition filed by the appellant was dismissed.

(2.) Learned counsel for the appellant contends that the learned Tribunal has wrongly dismissed the claim petition without appreciating the facts on record. As per the medical record, the accident is proved on record. The appellant suffered injuries on right leg, right knee and left leg, which is proved on record from the statement of PW1, Dr. Ved Parkash Gupta. He remained admitted in Government Hospital from 13.7.1994 to 6.8.1994. The appellant has examined two doctors in this regard.

(3.) On the other hand, the learned counsel for the respondent-Insurance Company submits that the learned Tribunal has rightly rejected the claim petition appellant. Therefore, he prays for the dismissal of the appeal.