INDRAWATI Vs. CHANDER BHAN

JUDGEMENT

(1.) APPELLANTS -claimants have challenged the award dated 07.12.2012 by Motor Accident Claims Tribunal, Bhiwani (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' dismissed the claim petition filed by appellant -claimant.

(2.) BRIEF facts relevant for the purpose of decision of the case that on 06.07.2009 she along with her husband was going to her fields. At about 10.am, motorcycle bearing registration No.HR -21 -C -6493, which was being driven by respondent No.1 in a rash and negligent manner struck against the appellant. Appellant sustained injuries. Respondent No.1 fled away from the spot after causing the accident. Injured was shifted to General Hospital, Bhiwani for medical treatment. Matter was reported to the police on 31.07.2009 and FIR was registered and claimant claim compensation.

(3.) RESPONDENT contested the claim petition. 'The Tribunal' after considering the material and evidence available on file dismissed the claim petition mainly on the ground that in fact accident had taken place on 06.07.2009 because of rash and negligent driving of respondent No.1 while driving motorcycle bearing No.HR -21C -6493.