PARASMAL SONI Vs. JOGA SINGH

JUDGEMENT

(1.) Heard.

(2.) This revision is against the order dated 10-9-2001 passed by the Ist Additional Motor Accidents Claims Tribunal, Jagdalpur whereby the application filed by the present applicant for disbursing the amount of award so deposited has been rejected.

(3.) Brief facts giving rise to the present application are that in the intervening night of ll/12th January, 1999 a Jeep bearing Regn. No. M.P. 25/8687 owned by the applicant met with an accident when a truck bearing Regn. No. MH-04/9875 which was driven rashly and negligently by respondent No. 1 who is the truck owner-cum-driver dashed the Jeep from the opposite side. In this accident, two persons have died and injuries have been caused to certain number of persons. The Jeep was also badly damaged. The legal heirs of the deceased as well as different injured persons have filed different claim petitions for compensation. The owner of the Jeep has also filed application claiming to the tune of Rs. 1,47,234.00 for repairing the said vehicle.