DAVINDER Vs. SUNIL KUMAR

JUDGEMENT

(1.) This appeal has been filed by the appellant being aggrieved with the dismissal of his petition, vide award dated 01.10.2014, passed by learned Motor Accident Claims Tribunal, Karnal (hereinafter referred to as 'the Tribunal), .

(2.) The appellant-claimant filed a petition under Section 163-A of the Motor Vehicles Act, 1988 seeking compensation to the tune of Rs.5 lakhs on account of injuries sustained by him in the motor vehicle accident, which took place on 29.04.2011, due to the use of the motorcycle bearing registration No. HR-75-2517.

(3.) Learned Tribunal on considering the facts and evidence on record concluded that the appellant-claimant was unable to prove that he suffered any permanent disability. Therefore, the claim petition was dismissed.