- (1.) This appeal has been filed against the order dated 4th October, 2010 passed by the Motor Accident Claims Tribunal (ADJ Fast Track No. 3) Jaipur Distt. Jaipur whereby the claim petition filed by the claimant was dismissed. Brief facts of the case are that the claimant filed a claim petition under Sections 140 and 166 of the Motor Vehicles Act against the respondents before the Motor Accident Claims Tribunal claiming compensation to the tune of Rs. 4,00,000/- due the injuries sustained by him in a road accident which took place on 11th April, 2007 at 1 a.m. It was stated in the claim petition that on 11th April, 2007 when the claimant was going as pedestrian then the driver of the Car No. RJC 5700 drives his car in high speed and in rash and negligent manner and hit him due to which he sustained grievous injuries. The claimant thereafter lodged FIR bearing No. 245/07.
(2.) This Court directed Mr. Tripurari Sharma to accept notice on behalf of the respondent United Insurance Company as the other respondent are formal parties.
(3.) Mr. Arun Jain, learned Counsel for the claimant-appellant contended that the claimant filed the claim petition and thereafter, notice was issued and written statement was filed by the Insurance Company. The Insurance Company admitted that the FIR was lodged on the same day which is numbered as FIR No. 245/07. The learned Counsel contended that the occurrence/accident has taken place but due to some technical and other errors the complainant could into bring true facts before the Tribunal. The complainant has received the grievous injuries and he was hospitalised in Dhanwantri Hospital at Jaipur and where from he was discharged vide Ext. 14.;