UNION OF INDIA Vs. S TARLOK SINGH

JUDGEMENT

(1.) Union of India and its functionaries have filed this Appeal questioning Motor Accidents Claims Tribunal, Jammu's Award of March 18, 2005 in Claim Petition No. 383 whereby compensation amounting to Rs. 3,77,220/- along with interest at the rate of 6% per annum has been awarded to the respondent for the injuries he had suffered when the Maruti Car in which he was traveling was hit by Union of India's Jeep No. JK02J/7783 near Nagrota, Jammu.

(2.) I have considered the submissions of learned Counsel for the parties and examined the records.

(3.) In so far as the finding of the Tribunal on issue No. 1 is concerned, I do not find any material on records to accept the appellants' plea that appellant No. 3 was not responsible for rash and negligent driving of the Jeep in question as the finding recorded by the Tribunal on issue No. 1 in this respect, based additionally on the findings of the Court of enquiry held by appellant Nos. 1 & 2 into the accident holding appellant No. 3 responsible for rash and negligent driving of the vehicle in question, does not need interference. The findings of the Tribunal on issue No. 1 are, accordingly, affirmed.