JARNAIL SINGH Vs. KULWINDER SINGH AND ORS.

JUDGEMENT

(1.) THIS is an appeal directed by the claimant against the Award dated 09.11.2002 passed by Shri A.K. Bimal, Motor Accident Claims Tribunal, Karnal, vide which the claim petition filed by the claimant under Section 166 read with Section 140 of the Motor Vehicles Act, was dismissed.

(2.) BRIEFLY stated, Jarnail Singh -claimant filed claim petition claiming compensation to the tune of Rs. One lac on account of injuries sustained by him in a motor vehicular accident.

(3.) UPON put to notice, respondents No. 1 and 2 appeared and filed joint written statement controverting the allegations made in the claim petition and pleaded that the claimant has no locus standi to file the claim petition as the accident was an act of God. It was further pleaded that the vehicle in question was purchased from M/s. Metro Motors, Ambala on 29.11.1996 and it was regularly got checked from the said shop.