VAKIL Vs. PHOOL SINGH AND OTHERS

JUDGEMENT

(1.) The claimant has preferred the instant appeal against judgment/award dated April 30, 2011 passed by the Motor Accident Claims Tribunal, Kaithal (for short, 'Tribunal') whereby the claim petition filed by the claimant has been dismissed.

(2.) Brief facts of the case are that on December 16, 2009 when the claimant alongwith one Balkar was going towards Pehowa side on his motor cycle, a car bearing registration No.HR-26-R/0592, being driven by respondent No.1, hit the motor cycle of claimant, as result of which, he sustained injuries on his left leg. After the accident, respondent No.1 fled away from the spot alongwith his car. FIR in regard to the accident was lodged.

(3.) Claim petition was preferred by the injured which was contested by all the respondents. Issues were framed. Claimant examined himself as PW-2 and Dr. Himanshu Anand as PW-1. Respondents did not lead any evidence but tendered documents Ex.R-1 (copy of registration certificate of offending car), Ex.R-2 (copy of driving licence of respondent No.1) and Ex.R-3/R-4 (copy of insurance policy). After hearing counsel for the parties and going through the file of the case, the claim petition was dismissed by Tribunal vide the impugned judgment/award.