RAJMOHAN AYYAR Vs. BABU LAL MALI

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 4th July, 2000, whereby the Motor Accident Claims Tribunal, Jaipur dismissed the claim petition no. 427/1992 filed by the claimant-appellant.

(2.) Factual matrix disclosing the manner of accident is stated, in brief, thus: That on 22nd November, 1991 at about 8.00 AM, the appellant Dr. Rajmohan Ayyar was going on his motor-cycle bearing registration no. RJ 14 A 2028 to Jamwa Ramgarh to attend his official duty. It is stated that at about 8.30 AM, when he was crossing the CID Police Station, another motor cycle bearing registration no. RND 975 suddenly emerged from opposite direction, which was being driven rashly and negligently and dashed against the motor cycle resulting into grievous injuries over his body and damaged to his vehicle.

(3.) Heard learned counsel for the parties and carefully perused the relevant material on record.