BALWINDER KAUR Vs. KARAMBIR AND OTHERS

JUDGEMENT

(1.) As per office report, respondent No.4 has been served. None has appeared on its behalf. It is proceeded against exparte. According to claim petition, the claimant was travelling as a pillion rider on a motor-cycle on the fateful day i.e. March 19, 2000. The offending vehicle (bus bearing registration No.HR-45-1746) dashed against their motor cycle and caused injuries to her and the driver of motor cycle. She was shifted to Haryana Nursing Home, Urban Estate, Karnal for medical treatment. The offending vehicle was insured with respondent No.4-Insurance Company.

(2.) On appreciation of evidence, the Tribunal did not find any favour to the claim petition and rejected it on five counts.

(3.) The findings of the Tribunal are summarised as under: