PRITAM SINGH Vs. JASWANT SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 04.09.1992, passed by learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the 'Tribunal'), vide which the claim petition filed by the appellant for grant of compensation to the tune of Rs. 5,12,500.00 on account of the injury received by him in the motor vehicular accident, which took place on 06.07.1991 has been dismissed.

(2.) As per the averments in the petition, claimant Pritam Singh on 06.07.1991 was going to the complaint Office of Haryana State Electricity Board at Malikpur on his scooter. When he reached at Bus Stand of Malikpur, a bus bearing registration No. HR-20-9861 of Haryana Roadways being driven by its driver Jaswant Singh (respondent No. 1) in a rash and negligent manner came from Hisar side and struck against the claimant, as a result of which he suffered the multiple injuries. Hence, the petition.

(3.) The claim petition filed by the appellant was contested by respondents. Respondents No. 1 to 3 filed the written statement wherein they denied the factum of accident and pleaded that the claim petition has only been filed to get the compensation. The respondent-insurance company pleaded that the accident has occurred due to negligence of the petitioner. The daily diary report No. 29 was entered on the basis of statement made by appellant-claimant. The respondents have also raised certain preliminary and additional objections.