KUNDAN SINGH Vs. GOKUL AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimant appellant against the judgment passed by the Tribunal.

(2.) Brief facts of the case are that on 13-1-2008 Alsatian Dog G.S.D., brown coloured, aged about 3 1/2 years, when going with his master, near Government school at about 7.00 a.m. for opening the Milk Dairy, no sooner did they reach on the road in Jalam Singh Ka Bas, suddenly a pick up Jeep No. R. J. 14 GA 9766, being driven by its driver rashly and negligently, hit the dog at a fast motion, as a result of which the dog sustained grievous injuries and succumbed to injuries. The claimant filed a claim petition under Section 166/140 of MV Act before the Tribunal. Thereafter notices were issued; reply was filed certain issues were framed and after hearing all the parties, the learned Tribunal passed the judgment dated 21-11-2008 dismissing the claim petition filed by the claimant.

(3.) Being aggrieved by the aforesaid judgment, this appeal has been filed by the claimant.