Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE appellant, owner of the vehicle, is aggrieved against the award dt. 16.08.2007 passed by Motor Accident Claims Tribunal, Sri Ganganagar in MACT Case No. 63/2005 whereby the Tribunal awarded compensation of Rs. 70,668/ - on account of injuries suffered by the claimant/respondent Dev Singh. Learned Counsel for the appellant submitted that the appellant's vehicle has been wrongly involved in the accident. In the FIR, vehicle number was given as RJ 13C 0155 whereas the appellant's vehicle number is RJ 13C 515. It is also submitted that the claimant in his statement before the Tribunal very specifically admitted that the number given in the FIR of the vehicle which is RJ 13C 0155 is the vehicle by which the accident was caused. It is submitted that in fact, the driver of the appellant's jeep merely helped the victim as he found the victim sitting injured after the accident, which was caused by jeep No. RJ 13 C 0155 and he took the victim to his house.
(3.) IT is also submitted that the claimant could not note down the number of the vehicle from which the accident was caused and, therefore, he falsely implicated the appellant's vehicle.;