ARUN BHANSALI,J. - (1.) This appeal is directed against judgment and award dated 02.02.2007 passed by Motor Accident Claims Tribunal, Jodhpur ('the Tribunal'), whereby, the Tribunal has rejected the application for compensation filed by the appellant.
(2.) Application for compensation was filed by the appellant, inter alia, with the averments that he was working as Khalasi on Truck No. RJ07-G-1011, which was being driven by its driver Laxman Ram carefully on its side, when the offending Truck No. PB13-F-2115 being driven rashly and negligently by Jeet Singh collided with the said Truck, resulting in injuries to both - claimant Bhanwar Lal and driver Laxman Ram. Based on the said averments compensation was sought.
(3.) The application as resisted by the owner and the Insurance Company.;