NAND KISHORE MEENA Vs. SHANKARLAL MEENA & ANOTHER

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 14-5-2009, whereby the learned MACT dismissed the claim petition of the claimant appellant.

(2.) Brief facts of the case are that the claimant appellant filed a claim petition mentioning therein that on 10-6-2006 at about 10.00 a.m., he was going from Luniyawas to Paldi Meena on his Motor Cycle. When he reached near MAL Sahab Ki Dhani, suddenly motor cycle No. RJ14-SF-9481 being driven rashly and negligently appeared and collided with the aforesaid motor cycle of the appellant. Thereafter FIR was lodged, claim petition was filed, notices were issued, written statement was filed, issues were framed, evidence was recorded by the learned Tribunal. After hearing the arguments, the learned Tribunal dismissed the claim petition.

(3.) Heard learned counsel for the appellant and carefully perused the relevant material on record including the impugned award.