DEVI RAM Vs. CHHIDDI AND ORS.

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 31.10.2006 passed by the Judge, MACT, Bharatpur. Brief facts of the case are that on 22.11.2004 at about 5.30 am, injured was coming from Aviary to Bharatpur, then the driver of tractor No. RJ -05/2R -1851 being driven rashly and negligently, hit him, upon which he received multiple injuries on his jaw and nose. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.

(2.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award dated 31.10.2006.

(3.) Against the impugned judgment and award dated 31.10.2006, the appellant preferred the instant appeal for the relief as prayed for in it.