MAM CHAND SAINI Vs. MOHAN LAL AND ANOTHER

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 10th Nov., 2010 passed by the Adll. Distt. Judge (F.T.) No. 7, Jaipur City, Jaipur.

(2.) Brief facts of the case are that on 29th March, 2006 claimant-appellant along with his friends was heading on motor cycle from Tijara Railway Crossing to Lakhandwala. The appellant was hit from back side by another motor cycle No. RJ-02-SB-4376 resulting into serious injuries to appellant. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.

(3.) 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 and award dated 10th Nov., 2010.