SARWAN SINGH Vs. PARAMJIT SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accidents Claims Tribunal, Ludhiana dated 24.7.1985 which had dismissed the claim petition for the reason that the claim petition was barred by time and the claimant had not sustained injuries due to rash and negligent driving of respondent No. l, Paramjit Singh, who was driving Motor cycle No. PUI -4774.

(2.) DISSATISFIED with the award, the present appeal has been filed for setting aside the award and acceptance of the appeal.

(3.) IN this case, the injuries sustained by the claimant have been duly prove. Dr. Harcharan Singh, AW -1 had stated that he found fracture of both bones, i.e. tibia and fibula of left leg.