- (1.) THE present Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988, against the Judgment and Order/Award dated 21.5.2011 passed by the Motor Accidents Claims Tribunal, Meerut in Motor Accident Claim Case No. 751 of 2010 filed by the claimant -respondent no. 1 on account of the injuries sustained by him in an accident which took place in the intervening night of 29/30.4.2010 at 12 o'clock.
(2.) THE case setup in the Claim Petition was that the claimant -respondent no. 1 was travelling in a Tractor along with his family in the intervening night of 29/30.4.2010 at 12 o'clock; and that a Truck bearing Registration No. UP 21 J 9569 (hereinafter also referred to as "the vehicle in question") being driven by its Driver rashly and negligently, arrived from the backside and collided with the said Tractor from the backside resulting in grievous injuries to the claimant -respondent no. 1. The respondent no. 2 was the owner of the vehicle in question while the Appellant Insurance Company was the insurer of the vehicle in question.
(3.) AFTER exchange of the pleadings between the parties, the Tribunal framed Issues in the said Claim Case.;