NIHAL CHAND Vs. VAJEER SINGH AND ANOTHER

JUDGEMENT

(1.) Appellant Nihal Chand assailed the award dated 20.01.2014 passed by Motor Accident Claims Tribunal, Narnaul (for short, "the Tribunal") by virtue of which MACT Petition No.433 of 2012 filed by him under Section 163-A of the Motor Vehicles Act, 1988 (for short, "the Act of 1988") claiming compensation for the injuries suffered by him in a motor vehicular accident, was dismissed.

(2.) The submissions made by Mr. Mukesh Yadav, learned counsel for the appellant have been heard and record perused.

(3.) Narrating the accident the appellant pleaded that on 10.01.2012 he had borrowed the motorcycle bearing registration No.HR-12J-2769 (hereinafter referred to as the "motorcycle") from Vajeer Singh (respondent No.1) and was driving the same when at about 3:00 p.m. near Jainpur turning point the motorcycle hit a person named Hanuman, resident of village Lotana who was crossing the road. The appellant alleged that Hanuman suddenly came in front of the motorcycle and in his attempt to save him, he lost balance, fell on the road and suffered injuries.