NAVEEN KUMAR Vs. GOVIND AND OTHERS

JUDGEMENT

(1.) Cm-14790-Cii-2014

(2.) Brief facts of the case, leading to the filing of the instant appeal are that the appellant-Naveen along with others was waiting for a vehicle on the Kacha berm on the correct side of the road near Forestry of village Jerpur, Thena after attending lagan ceremony at village Mandola on 06.02.2012 when a M&M Marshal Jeep No. RJ-18UA-3371 driven by respondent No.1, Govind son of Kedarmal, resident of Chhoti Pacheri, Tehsil Buhana came from Village Mandola side while being driven in a rash and negligent manner at a high speed and hit the appellant and ors as a result of which the appellant and others sustained injuries whereupon they were taken to GH Mahendargarh, PGIMS, Rohtak as well as to Dr. Rajender Singh Jain, Jaipur whereupon the appellant received treatment and was also operated upon. Claim petition was filed by the appellant for award of Rs.10,00,000/- as compensation besides future treatment charges as well as interest @ 12% per annum w.e.f. the date of accident till realization.

(3.) Respondent No.1 in its stand before the Tribunal denied the occurrence of the accident and took up the plea of false implication while the Insurance Company took up the stand that the driver of the offending vehicle was not holding a valid and effective driving licence at the time of accident, besides respondent No.1 had been falsely involved in the case and the whole story was concocted and fabricated.