BHIM SINGH Vs. RAMZAN KHAN & OTHERS

JUDGEMENT

(1.) This appeal has been filed by Bhim Singh-claimant against the award dated 05.04.2002 passed by Motor Accident Claims Tribunal, Sonepat (later referred to as tribunal).

(2.) The case of the claimants in brief is that he is owner-cumdriver of auto rickshaw bearing registration No.HR-10-PA-0260. On 06.09.2000 he was going to village Fatehpur carrying passenger Bijender and his wife in auto rikshaw. Near turning of Rohat drain a tanker bearing No.09/KA/4226, which was being driven by Ramzan Khan-respondent No.1 in a rash and negligent manner, hit the auto rikshaw by coming on wrong side of the road, as a result of which claimant suffered multiple injuries all over his body, including fracture of his right leg. Even the auto rikshaw was badly damaged.

(3.) The claimant-appellant was hospitalised in Civil Hospital, where he was operated upon. Even at the time of filing of the claim petition on 15.11.2000 he was under treatment because of the injuries suffered by him in the accident.