KRISHAN KUMAR Vs. JASMER SINGH AND ANOTHER

JUDGEMENT

(1.) The claimant has approached this Court through the present appeal challenging the award dated 3.8.2011 passed by the Motor Accident Claims Tribunal, Ambala.

(2.) Briefly the facts of the case are that on 31.1.2009 at about 10.00 p.m., the claimant was riding his bicycle on correct left side of road, proceeding from village Sahaura to Panjlasa. On his reaching near Gadhauli turning, an offending tractortrolley loaded with sugarcane, driven by respondent No.1 who with a view to save the cow, all of a sudden applied the brake.

(3.) The tractor-trolley turned turtle and the legs of the claimant came underneath. On the basis of the aforesaid averments, the claim petition was filed before the Tribunal.