RAVIKANT SHARMA Vs. PARAS RAM

JUDGEMENT

(1.) The present civil misc. appeal has been submitted by the claimant-appellant under Sec. 173 of the Motor Vehicles Act against the impugned judgment dtd. 18/4/2001 passed by the learned Judge, Motor Accident Claims Tribunal, Jaipur, District Jaipur (for short 'the learned Tribunal') in Claim Case No.740/1992, whereby the claim petition filed by the claimant-appellant has been rejected.

(2.) Brief facts of the case are that the appellant-claimant filed a claim petition seeking compensation of Rs.1,10,000.00 before the learned Tribunal on the ground that the Jeep bearing No. RJ-14-7136 met with an accident with a Tanker bearing No. DL-1G-3978 due to which the Jeep was damaged and the appellant-claimant suffered expenses in repair of the vehicle.

(3.) The learned Tribunal after framing the issues and evaluating the evidence on the record rejected the claim petition by holding that the appellant-claimant got the amount of Rs.23,000.00 from the Insurance Company and no bills of repair and damages were submitted on the record. Hence, the appellant-claimant failed to prove his claim.