ATMA RAM Vs. VEENA KUMARI AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 4.10.2010, made by the Motor Accident Claims Tribunal Bilaspur in MAC No. 58 of 2006, titled Atma Ram versus Smt. Veena Kumari and others, for short "the Tribunal", whereby claim petition filed by the claimant came to be dismissed, hereinafter referred to as "the impugned award", for short.

(2.) Claimant had filed the clam petition before the Tribunal for the grant of compensation as per the break-ups given in the claim petition which was resisted by the respondents and following issues came to be framed.

(3.) Respondents have specifically pleaded that the accident was outcome of rash and negligent driving by the claimant himself who was driving the scooter and not by respondent No.2 Suraj Parkash who was driving Maruti Van No. HP-24-A-1275.