BAKSHA RAM Vs. LADU SINGH

JUDGEMENT

(1.) All the four appeals are arising out of the same judgment rendered by the Motor Accident Claims Tribunal, Sojat, Pali on 18.4.2002 while dealing with the particular accident which occurred on 11.5.1998 at about 9.45. p.m. on Nimaj Asarlai Road.

(2.) In the accident one motor-cycle bearing Number RJ 22 M116 was driven by Baksharam and Om Prakash which was struck by a jeep being driven by Ladu Singh bearing number RJ 19 C 814 in which Baksharam and Om Prakash received injuries.

(3.) The FIR was lodged at Reserve Centre, Jaitaran bearing No. 139/1998 and after investigation, a challan was also filed against Ladu Singh driver under Sections 279, 337 and 338 of IPC.