Navita Singh, J. - (1.) LEARNED counsel for the parties have been heard.
(2.) THIS appeal is filed against the award dated 25.01.2006 passed by Motor Accident Claims Tribunal (Tribunal for short), Yamunanagar at Jagadhri, whereby the appellant was awarded compensation of Rs. 82,000/ - for the injuries received by him in a road accident. The brief facts of the case are that on 15.10.2003 at about 4.00 p.m., the appellant was going to drop his sister Sadho Devi to her house at village Bal Chhappar on his scooter bearing No. HR -02H -7743 which was being driven by him at normal speed. At about 4.30 p.m., when he reached near village Langar Chhanni near Petrol Pump on Jagadhri Pabni road, a motor -cycle bearing No. HR -02F -2989 which was being driven by the respondent in a rash and negligent manner came from the opposite side and struck against the scooter of the appellant. Due to the impact, the appellant and his sister both fell down and suffered injuries. They were taken to Civil Hospital, Jagadhri by Kashmir Singh and Ravinder Kumar. From there, the injured were referred to PGI Chandigarh. However, the appellant went to the hospital of Dr. S.C. Jindal, Yamunanagar for treatment and remained admitted from 15.10.2003 to 10.11.2003. A criminal case regarding the accident was registered by way of FIR No. 246 dated 16.10.2003 in Police Station Chhappar.
(3.) THE respondent filed reply denying all the allegations in the petition. He totally denied that accident had taken place with his motor -cycle and pleaded that the petition had been filed on false and frivolous grounds. He further pleaded that the accident if any, might have taken place with some other vehicle and he was involved falsely. Another petition had been filed by the sister of the claimant who, however, died during the pendency of the petition and her legal representatives were brought on record.;