VINOD KUMAR Vs. BALWAN SINGH

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 07.10.2014, passed by learned Motor Accidents Claims Tribunal, Rewari (hereinafter referred to as 'the Tribunal') vide which the claim petition filed by the appellant under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') for grant of compensation to the tune of 50,00,000/- with interest on account of the injuries suffered by him in the motor vehicular accident, which took place on 20.01.2012 at 09:00 a.m. has been dismissed.

(2.) As per the averments in the petition, on 20.01.2012 at about 09:00 a.m., the petitioner was going to Pitamha Kan Singh College, Kanina in his car bearing registration No.HR-36J-8228. He was driving his car on the correct left side of the road. When he reached just ahead of village Dahina on Rewari Kanina Road, a tanker bearing registration No.HR-39-3389 came from the opposite side being driven by its driver in a rash and negligent manner and at a very high speed, which hit the car of the appellant due to which he sustained severe abdominal injuries besides multiple fractures. Hence the petition.

(3.) Respondents contested the petition on the grounds inter alia that no accident took place on the given date, time and place. The petitioner has got lodged a false case against respondent No.1 in collusion with the police. Respondent No.3 the United India Insurance Company Limited also contested the petition by filing the separate written statement controverting the pleas raised in the petition and raising various legal and preliminary objections. From the pleadings of the parties, following issues were framed by the learned Tribunal vide order dated 12.03.2013 : -