UNION OF INDIA AND OTHERS Vs. AB. AZIZ

JUDGEMENT

(1.) This appeal is of the year 2009.

(2.) The appellant-Union of India is on appeal challenging the award dated 31.12.2008 passed by the Motor Accident Claims Tribunal, Jammu.

(3.) It is a case of injury. On 29.07.2003, respondent-Abdul Aziz (hereinafter referred to as 'claimant') aged 42 years working as Constable in the Police Department was riding on his Motorcycle and was on his way to office, near Main Gate of the High Court an Army Truck bearing Registration. No. 02D-145486-M/542, belonging Union of India being driven on wrong side in a rash and negligent manner, hit the motorcycle driven by the claimant due to which he received following injuries.