SUBE SINGH Vs. SURENDRA SINGH AND ORS.

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 11.8.2006 passed by the Judge, MACT, Khetri, Distt. Jhunjhunu. Brief facts of the case are that on 26.9.1995 the appellant along with other persons were going from Singhana to Chirawa by Jeep No. DNA -3479. The respondent No. 1 driver of the jeep was driving the jeep rashly and in high speed. The passengers many time said him to run the jeep in slow speed but he gave no heed. While the jeep was over taking a tractor trolley, it touched the jeep to the trolley from driver side, due to rash and negligent driving. The appellant sustained grievous injuries in the said accident. 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 11.8.2006.

(3.) Against the impugned judgment and award dated 11.8.2006, the appellant preferred the instant appeal for the relief as prayed for in it.