ANIL GARG Vs. ANURADHA AND OTHERS

JUDGEMENT

(1.) Claimant Anil Garg (appellant herein) has filed the instant appeal, under Sec. 173 of the Motor Vehicles Act, 1988, assailing the award dated 26.11.2012, passed by learned Motor Accident Claims Tribunal-II, Sirmaur at Nahan, District Sirmaur, H.P., in MAC Petition No.45-N/2 of 2008, whereby claim petition, under Sec. 166 of the Motor Vehicles Act, 1988, seeking compensation, stands rejected.

(2.) As per the claimant, on 26.1.2008, he was travelling in a Maruti Car bearing Registration No.HP-03- 4344, owned by Smt. Anuradha (respondent No.1) and driven by Kapil Garg (respondent No. 2). When they reached near village Hamidpur, the Car collided with a trolley loaded with grass. As a result of the accident, claimant sustained multiple injuries. While admitting occurrence of the accident, respondents denied negligence on their part.

(3.) Tribunal framed the following issues: