KRISHAN LAL Vs. RAMJEET BHARDWAJ AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the dismissal of the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') by Motor Accidents Claims Tribunal, Ambala (for short 'the Tribunal') vide award dated 5.8.2005.

(2.) The factual matrix of the case are that the appellant suffered injuries including suffered fracture of bone of left leg and injury on left eye, in the alleged motor vehicular accident that occurred on 29.10.2003,.

(3.) A claim petition was filed under Section 166 of the Act and it was alleged that the appellant was hit by a rashly and negligent driven motor cycle bearing registration No. PB-70-4737. The Tribunal dismissed the claim petition on the ground that the claimant was not able to establish the involvement of the offending motor cycle.