(1.) CM -27544 -CII -2010
(2.) THIS is the claimant's appeal whose claim petition was dismissed by the Motor Accident Claims Tribunal, Ambala (here -in -after referred to as the Tribunal), vide award dated 21.04.2010 and finding was returned against the claimant on issue no.1.
(3.) BEFORE referring to the submissions made on behalf of the appellant, it is apposite to refer to the relevant facts. An accident took place on 27.01.2009 the claimant was a pillion rider on a motorcycle driven by his son Davinder. They met with an accident at the crossing at 4:00 PM. The claimant's plea was that his son started the motorcycle after the signals turned green and a Indica Car coming from behind, hit the motorcycle and they fell down and he sustained injury on both the legs. The claimant was shifted to Government Medical College, Sector 32 Chandigarh by a PCR van where he remained admitted till 29.01.2000. The claimant then got admitted in Orthonova Clinic, Sector 2, Panchkula for further treatment. The FIR was got registered by the claimant's son on 31.01.2009.