Bhawani Singh, C.J. - (1.)This appeal is directed against the award dated 16.6.1994, of the Motor Accidents Claims Tribunal, Sagar, in Claim Case No. 30 of 1992.
(2.)The claimant was Range Inspector in the Police Department. He was posted at Police Station, Malthoun (Sagar). On 21.4.1986, he boarded truck No. 3527 at 7-8 p.m. for going to Sagar for Physical Examination. Nearby culvert, the truck driver saw bus No. 1888 coming from the opposite direction. Both the vehicles gave light signal with a view to cross the culvert. However, none of them stopped to allow the other to cross the same. This resulted in the accident. The matter was reported to the police station and case under sections 279, 337 and 338 of the Indian Penal Code was registered and culprits prosecuted.
(3.)The claimant initiated claim petition for Rs. 1,20,000 before the Claims Tribunal alleging rash and negligent driving by the drivers of two vehicles. The claim has been dismissed on the ground that he was travelling by goods vehicle and that permanent disability suffered by him has not been established. The claimant is not satisfied with this award, hence this appeal.