RAVINDRA SINGH Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) This appeal has been filed against the judgment and award dated 23.6.2009 passed by the Judge, Motor Accident Claims Tribunal and Special Judge (Dacoity Affected Area), Dholpur in Claim Case No. 281/2007, whereby the claim petition filed by the appellants claimants has been dismissed.

(2.) Brief facts giving rise to this civil misc. appeal are that on 22.12.2006 at about 7.00 A.M. when the appellants were going on foot from Gulab Bagh Circle to Railway Station Dholpur, in front of Bhargava Vatika, suddenly a Mahindra jeep bearing No. UP-80/G-1786 being driven rashly and negligently by its driver, hit the appellants. As a result thereof, the appellants sustained various injuries. To this effect, the appellants filed a joint claim petition before the Motor Accident Claims Tribunal, Dholpur claiming the compensation of Rs. 4,10,000/- and Rs. 4,50,000/- respectively for the lose suffered due to the injuries sustained by them in the road accident.

(3.) Notices to the claim petition were issued to the respondents. Respondents Nos. 1 to 3 filed written statements and denied the averments made by the claimants. Issues were framed. Evidences were recorded. Claim petition was dismissed vide judgment and award dated 23.6.2009. Hence, this appeal.