AJMER MOHAMMED Vs. MANMOHAN SINGH AND OTHERS

JUDGEMENT

(1.) Cmpm No.857/2013

(2.) Claimant-Appellant Ajmer Mohammed, hereinafter referred to as the claimant, filed a petition under the provisions of Section 166 of the Motor Vehicles Act, 1988, seeking compensation, on account of the injuries sustained by him in a motor accident at Saiwala on 20.6.2008. According to the claimant, Truck bearing No.HP- 12-7491, driven by Manmohan Singh (respondent No.1 herein), came in a rash and negligent manner and hit Scooter No.HP17-4715, being driven by Bhim Singh. The Scooter in turn hit the motorcycle, being driven by the claimant, as a result of which he fell down and suffered multiple injuries. Accident occurred on account of rash and negligent driving on the part of respondent No.1.

(3.) Significantly, in the said accident, owner and driver of the scooter, i.e. Bhim Singh died. As such, claimant claimed compensation of a sum of Rs. 5,00,000/- from the owner and driver of truck, the insurer thereof as also legal heir of the owner of the scooter.