UMED SINGH Vs. SHRI SOHAN SINGH AND OTHERS

JUDGEMENT

(1.) By the medium of this appeal, the appellant-claimant-injured has called in question award, dated 17th March, 2012, made by the Motor Accident Claims Tribunal (II)-cum-Presiding Officer, Fast Track Court, Mandi, District Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 219 of 2005 (112S of 2003), titled as Umed Singh Vs. Sh. Sohan Singh and others, whereby the claim petition came to be dismissed (for short "the impugned award").

(2.) The appellant-claimant-injured filed a claim petition before the Tribunal for grant of compensation to the tune of Rs. 5,00,000/, as per the breakups given in the claim petition, on the ground that he became the victim of the vehicular accident which was caused by the driver, namely Shri Tilak Raj, while driving truck bearing registration No. HP320670, rashly and negligently, on 13th April, 2002, at about 4.00 P.M., at place Kulah, near Swarghat.

(3.) The respondents resisted the claim petition on the grounds taken in the respective memo of objections.