BHUP SINGH Vs. VIJAY SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal is against the dismissal of the claim petition by Motor Accidents Claims Tribunal, Narnaul (for short 'the Tribunal') vide its award dated 31.7.2010.

(2.) Allegedly, on 28.6.2009, Bhup Singh met with a motor vehicular accident. It was alleged that the accident occurred with an offending vehicle i.e. motorcycle bearing No.HR-34 C/0162.

(3.) A claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed. It was averred that on 28.6.2009, the appellant was going on foot, near Mahavir Chok Narnual, he was hit by the offending motorcycle. FIR No. 257 dated 4.8.2009 under Sections 279 and 337 IPC was registered at Police Station, Narnaul.