VINOD KUMAR JAIN Vs. CHANDU LAL AND OTHERS

JUDGEMENT

(1.) These are two appeals filed by the claimants aggrieved by the dismissal of their claim petitions. I propose to deal with both the cases together as they arise out of the common accident.

(2.) Few facts need to be detailed first. Vinod Kumar Jain and Billu @ Bijender were going on a motorcycle on 18.05.2008 from Narnaul to Singhana. They met with an accident at about 4/4:30 PM near Mohanpur turn. The allegations were that a Tata Pickup driven by Chandu Lal respondent no.1 came at a high speed and hit them from behind. Both the riders sustained injuries. The FIR was registered after two days on 20.05.2008.

(3.) Both the injured filed claim petitions seeking compensation. All the respondents denied the involvement of the vehicle.