RAM MURTI Vs. LACHHMAN SINGH AND OTHERS

JUDGEMENT

(1.) Appeal against Award dated 27.09.2000 passed by Motor Accident Claims Tribunal, Hisar (hereinafter to be referred as 'The Tribunal') whereby 'The Tribunal' dismissed the claim petition.

(2.) Respondents already proceeded ex-parte.

(3.) Relevant facts for the purpose of decision of appeal that claimants-Ram Murti and Satya Parkash filed claim petitions on the grounds that claimants were travelling in tractor, which was being driven by Satya Parkash and the truck bearing registration No.PAT-3281 driven by Lachhman Singh struck against the tractor and the same resulted into injuries on the person of Satya Parkash and Ram Murti. It is the case of claimant-Satya Parkash that the truck was being driven at a very high speed and in a rash and negligent manner and the same struck against the tractor and the tractor was broken into pieces. Respondents contested the claim petitions on the ground that the tractor was not road worthy condition. In fact, the truck was being driven at a very moderate speed by the front wheel of the tractor, coming from the opposite side, got detached suddenly and the tractor driver lost his control, which struck against the truck. 'The Tribunal' after framing of issues and recording of evidence of the parties and appreciation thereof, returned the findings that respondent No.1-Lachhman Singh was driving the tractor in a rash and negligent manner and caused the accident and same resulted into grievous and multiple injuries to claimants Satya Parkash and Ram Murti. Claim petition was accepted and claimant Ram Murti was awarded compensation of Rs. 20,000/-.