Prakash Gupta, J. - (1.) Appellant has preferred the instant appeal challenging the impugned judgmentaward passed by the Motor Accident Claims Tribunal, Dausa (for short, 'the tribunal) in Claim Petition No.173/2003, by which the claim petition filed by the claimant/appellant was dismissed.
(2.) In short the relevant facts of the case are that a claim petition came to be filed by the claimant/appellant before the Tribunal claiming compensation to the tune of Rs. 7,00,000/- on account of injuries suffered by him in an accident which took place on 209.2002 when he was travelling in a jeep which was hit by a mini truck driven rashly and negligently by its driver. First Information Report (for short 'FIR') No.645/2002 was lodged at Police Station Dausa and after investigation the police filed charge-sheet against respondent No.1. The respondents filed their written statements denying the averments made in the claim petition.
(3.) Learned Tribunal after hearing both the parties vide its judgmentaward dated 15.09.2005 dismissed the claim petition of the appellant.;