BALBIR KUMAR Vs. AJAY KUMAR

JUDGEMENT

(1.) Subject matter of this appeal is the award dated 12th October, 2009, passed by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, H.P. (hereinafter referred to as ?the Tribunal?), in M.A.C. No. 91 of 2005/04, whereby the claim petition came to be dismissed (hereinafter referred to as ?the impugned award?).

(2.) Claimant Balbir Kumar had filed the claim petition before the Tribunal for grant of compensation to the tune of 10.00 lacs, as per the break-ups given in the claim petition.

(3.) Precisely, the case of the appellant-claimant was that on 4th March, 2004, he was traveling in jeep bearing registration No HP-23-3144, at place near Ghagas, Tehsil Sadar, District Bilaspur, H.P., at about 7.30 p.m., which was being driven by respondent No. 2, Ajay Kumar, rashly and negligently, hit it on the right side of the road, resulting in multiple injuries to him. He was taken to District Hospital, Bilaspur, where he remained admitted for about 19 days.