SATYAWAN SHARMA Vs. JAMNA DASS AND OTHERS

JUDGEMENT

(1.) Appellant-claimant Satyawan Sharma has directed the present appeal against the Award dated 10.04.2003 passed by Shri Hari Paran Singh, Motor Accident Claims Tribunal, Panipat, vide which his claim petition stood dismissed.

(2.) Succinctly, the facts as emanating from the record are that claimant has received injuries in a motor vehicular accident which took place on 24.05.1999 and therefore he claimed Rs.15,00,000/- as compensation by filing claim petition. It is alleged that on 24.05.1999 claimant was travelling on a motor cycle as pillion rider, being driven by Ranbir, while going from Jattal Road to N.F.L., and when they were crossing Sanjay Chowk, Panipat a truck bearing registration No.HR-45- 3975 being driven by Jamuna Dass respondent No.1 rashly and negligently dashed the said motor cycle as it was coming from the wrong side and that respondent No.2 was influential person and he managed the police and put pressure on the relatives of the claimant-injured through police to get the matter compromised. Claimant further pleaded that he was earning Rs.2500/- per month by working as driver with one Rajender Sharma of Delhi and that no case was registered by the police as they were under the influence of respondents and that the claimant received multiple injuries and became permanently disabled and his left thigh was also amputated and that his disability was to the extent of 80% and he spent Rs.50,000/- on his treatment and also engaged a permanent servant to look after him.

(3.) Respondent Nos.1 and 2 in their joint written statement denied all the allegations and alleged that no such accident has taken place with their truck which was insured with Oriental Insurance Company.