PARMOD Vs. KRISHAN AND ORS.

JUDGEMENT

(1.) The present appeal directs challenge against award dtd. 6/8/2014 passed by the Motor Accidents Claims Tribunal, Sonepat whereby application for grant of compensation in respect of injuries sustained by Parmod in a motor vehicular accident that took place on 30/9/2012 was dismissed on the basis of findings qua issue No.1, reads as follows:-

(2.) On completion of pleadings of the parties, the Tribunal framed issues, reproduced in para 6 of the award including issue No.1, noticed hereinabove.

(3.) To discharge onus of issue No.1, claimant appeared in the witness box and examined Deepak PW5 and both of them reiterated that occurrence took place because of rash and negligent driving of offending vehicle by respondent No.1 before the Tribunal.