NIKKU RAM Vs. VISHAL SHARMA

JUDGEMENT

(1.) The claimant has questioned the award dated 28th February, 2007, made by the Motor Accident Claims Tribunal, Bilaspur, H.P. (for short, "the Tribunal") in M.A.C. Case No.47 of 2003, tilted Nikku Ram vs. Vishal Sharma & others, whereby the claim petition came to be dismissed (for short, "the impugned award").

(2.) The claimant/appellant became the victim of the vehicular accident, which was allegedly caused by respondent No.2, namely, Sarwan Kumar, while driving truck bearing registration No.HP-51-6237, rashly and negligently on 11.1.2003 at about 6.45 p.m. near Behal Kandela, sustained injuries, which resulted in fracture of right femur and jaw and suffered disablement. The claimant has sought compensation to the tune of Rs.10 lacs, as per the break-ups given in the claim petition.

(3.) The insurer, owner and the driver resisted the claim petition on various grounds.