- (1.) Instant Civil Misc. Appeal u/Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the claimants-appellants assailing the award dt.17/06/2011 passed by the Motor Accident Claims Tribunal (Special Judge, Dacoity Effected Area), Bharatpur in MAC Case No.86/2009 by which the claim submitted by the claimants-appellants has been rejected.
(2.) Brief facts as noticed are that on 03/07/2008 one Om Prakash was going on a Scooty with his son Ved Prakash and as soon as they reached near Kali Ki Bagichi, Bharatpur, then a vehicle- Tata LPT-809, bearing No.RJ-5-GA-3300 came from the back side and hit the Scooty and consequent thereto, Om Prakash got seriously injured and it is claimed that he expired on 17/07/2008 during the course of treatment in a hospital at Agra.
(3.) The Tribunal has disbelieved the version of the claimants-appellants and rejected the claim and therefore, the present appeal has been preferred.;