HUMAK CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, Ambala ( for short "the Tribunal"), dated 3.6.1986 whereby the Tribunal has held that the appellant has failed to prove that he was injured in a road accident on account of rash and negligent driving by the driver of the truck belonging to Unit No. 24, Medium Regiment, based at Ambala.

(2.) THE appellant had claimed that on 13.7.1984, he had gone to Ambala Cantt., Courts to drop one Deepak Sharma on his scooter. While he was returning, a military truck which was being driven in a rash and negligent manner struck him from behind as a result of which he fell down and became unconscious. It was further claimed that military truck stopped after the occurrence and Deepak Sharma, who was an eye witness, noted the truck number. The accident is also stated to have been witnessed by S.C. Jaswal, Advocate.

(3.) IN this view of the matter, I am of the view that the Tribunal was perfectly justified in holding that the vehicle in question was not involved in the accident as claimed by the appellant.