Jitendra Chauhan, J. - (1.) THE present appeal has been filed by the claimant -appellant, assailing the impugned award dated 16.3.2014, passed by the learned Motor Accidents Claims Tribunal, Panipat (for short 'the Tribunal'), whereby the claim petition filed by the appellant was dismissed.
(2.) LEARNED counsel for the appellant contends that the learned Tribunal erred in dismissing the claim petition on the ground that the appellant utterly failed to substantiate the nature of injuries suffered by him, the treatment received by him and the expenses injured for getting treatment. He refers to Ex. P11, MLR of the appellant and submits that the appellant suffered five injuries. He has been advised for a surgery of hip bone. He prays allowing the claim petition and granting the reasonable compensation. On the other hand, the learned counsel for the respondent -Insurance Company vehemently opposes the prayer of the appellant and submits that the appellant could not prove his case, therefore, the learned Tribunal has rightly rejected the claim of the appellant. He prays for the dismissal of the appeal.
(3.) I have heard the learned counsel for the parties and perused the record carefully.;