VINEY MITTAL, J. - (1.) THE claimant is the appellant before this Court. His claim petition filed under Section 166 of the Motor Vehicles Act 1988 (for short 'the Act') for grant of compensation on account of injury suffered by him has been rejected by the learned Tribunal.
(2.) THE claimant filed a claim petition pleaded that on September 21 1994 he along with one Gurdev Singh was returning to his village while sitting on a pillion seat of the scooter being driven by Gurdev Singh. A Maruti car being driven by Devinder Singh-respondent came from the opposite side and hit the scooter. It was claimed that the aforesaid Maruti car was being driven rashly and negligently. The claimant further claimed that he had suffered a permanent disability to the extent of 60%. Accordingly he filed the aforesaid claim petition claiming compensation. The learned Tribunal found that the accident had taken place due to rash and negligent driving of the driver Devinder Singh. However the learned Tribunal further found that the claimant had not led any evidence which could prove that he had suffered any permanent disability or that he had incurred any medical expenses as were claimed by him. On account of lack of any such evidence before the Tribunal the Tribunal found that the claimant was not entitled to any compensation. Consequently the claim petition filed by the claimant was dismissed.
(3.) I have heard Mr. Shailendra Sharma the learned Counsel appearing for the claimant and Mr. Ravinder Arora the learned Counsel appearing for the respondent No. 3 lnsurance Company and with their assistance have also gone through the record of the case.;