RAM DEV SINGH Vs. JIT SINGH AND ANOTHER

JUDGEMENT

(1.) Appellant has filed the present appeal against award dated 10.08.1999 by Motor Accident Claims Tribunal, Patiala (hereinafter referred as 'The Tribunal') whereby the claim petition filed by claimantappellant was dismissed.

(2.) Relevant facts of the case that appellant-claimant had filed claim petition seeking compensation on the ground that on 10.03.1995 he was travelling in Maruti car bearing registration No. PB-34-5400 along with Karam Chand driver of the car. The moment the car was negotiating a sharp turn, the said car went out of control and fell into a Khad about 2000 ft. deep resulting into death of driver Karam Chand and multiple injuries on the body of claimant. Claimant claimed compensation to the tune of Rs. 10,00,000/-.

(3.) Respondents contested the claim petition on the ground that claim petition was not maintainable.