KRISHNA DEVI Vs. KRISHAN CHAND AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by appellant-claimant against the award dated 09.01.2009 passed by the learned Motor Accident Claims Tribunal (for short 'Tribunal'), Panchkula, whereby the claim petition filed by the claimant for grant of compensation on account of the injuries suffered by her in motor vehicular accident which took place on 20.10.2007 has been dismissed.

(2.) As per the case of the claimant, on 20.10.2007 in the morning she took lift on the motorcycle of respondent no.-1-Krishan Chand bearing registration no. HR-03-G-4368 for going to Amabala. When they reached near the turn of Mauli village suddenly a dog came in front of the motorcycle. Respondent no.1-Krishan Chand applied the breaks to save the dog but could not control his motorcycle. Appellant, respondent no.1, the motorcyclist fell down along with motorcycle and suffered injuries. Hence this petition.

(3.) Respondent no.1 contested the claim petition. He denied the factum of accident and pleaded that the story has been concocted by the appellant to grab the compensation.