SADDAM AND ANOTHER Vs. RASHID AHMAD AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 16.10.2014 passed by Motor Accidents Claims Tribunal, Mewat (hereinafter referred to as the 'Tribunal').

(2.) There was a motor vehicular accident that occurred on 25.04.2012. The appellants, namely, Saddam and Hanif were going on a motorcycle bearing registration No.RJ-02/SD-8258. The said motorcycle was struck by rashly and negligently driven JCB bearing registration No.HR-74/A-0163 (for short, 'the offending vehicle'). As a result of the accident, both the appellants suffered multiple injuries. They were taken to CHC Ferozepur Jhirka and thereafter to Sania Hospital, Alwar and later on to SMS Jaipur.

(3.) The claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed.