DEENDAYAL MALAV Vs. BABULAL & ORS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 15th October, 2011, whereby the Motor Accident Claims Tribunal, Aklera, District Jhalawar, decreed an amount of Rs. 92,200/- in favour of the appellant and against the respondents.

(2.) The facts of the case, in brief, are that on 22nd March, 2010, at about 12:30 pm, the claimant was going on motor-cycle to Sarola. He was accompanied by one Shri Prem Narayan. It is alleged that when the claimant reached just in front of the well of Laabh Chand Jain, one truck bearing Registration No. RJ-20-GA-0079, being driven by its driver rashly and negligently, suddenly emerged and hit his motor-cycle, as a result of which both rider as also the pillion rider of motor-cycle fell on the ground and sustained injuries on their person.

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