ROHIT KUMAR Vs. TARACHAND SAINI

JUDGEMENT

(1.) THIS is a Misc. appeal filed by appellant (claimant) under Section 173 of the Motor Vehicles Act, 1988 against judgment dated 20th July, 2006 passed by Motor Accident Claims Tribunal, Fast Track, Kotputli, District Jaipur in Civil Misc. Case No. 215/2005 {702/2003}.

(2.) BY impugned award, the Tribunal dismissed the claim petition filed by the claimant (appellant herein) and declined to award compensation claimed by the claimant for the injuries sustained by him in a vehicular accident.

(3.) IT is the case of the claimant(appellant herein) that on 2nd September, 2003 at about 4 -5 p.m. when he was going to field from his house, he was hit by a Motor Cycle bearing No.RJ32/M/5889 which as being driven rashly and negligently, causing him injuries on the body. The motor cycle was being driven by respondent No.1 it was owned by respondent No.2 and insured by respondent No.3.