RAM LAL Vs. BISHAN SINGH AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to award, dated 25th February, 2012, made by the Motor Accident Claims TribunalII, Sirmaur District at Nahan, H.P. (for short "the Tribunal") in MAC Petition No. 62N/2 of 2008, titled as Shri Ram Lal versus Shri Bishan Singh and others, whereby the claim petition filed by the appellantclaimantinjured came to be dismissed (for short "the impugned award").

(2.) The Tribunal has specifically held that the appellantclaimantinjured was himself driving the scooter rashly and negligently at the time of the accident and dismissed the claim petition in terms of the impugned award.

(3.) The appellantclaimantinjured has called in question the impugned award on the ground that the Tribunal has fallen in an error in dismissing the claim petition.