RANJEET Vs. ABDUL KAYAM NEB

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) In an accident which took place on 13/6/2006, one 'Ramkaran' was alleged to have been hit by the bus leading to his death. An FIR was lodged wherein charge sheet was submitted against the driver of the bus. On the claim being preferred to the Motor Accident Claims Tribunal[hereinafter referred to as "the Tribunal".], since, the eye-witnesses were not produced, the Tribunal refused to grant any compensation. The decision of the Tribunal was upheld by the High Court.