KUNJULAL Vs. SMT. HAMIDA BEGUM & ORS.

JUDGEMENT

(1.) THE instant appeal is directed against the award dated 11 -12 -2003 passed in Claim Case No. 67/2002 by Second Additional Motor Accident Claims Tribunal, Ambikapur (Surguja) (for short 'the Tribunal') whereby and whereunder the claim petition of the claimant has been dismissed.

(2.) FACTS briefly stated are as under:

(3.) ON 04 -12 -2003, the claimant was absent. Respondents No. 1 & 3 appeared through their counsel. Learned Tribunal therefore, closed the opportunity of evidence of the claimant and fixed the case for final arguments without there being any evidence of any party of the record, on 10 -12 -2003. On that date as per the order -sheet, learned Tribunal heard arguments and passed the award dismissed the claim petition for want of evidence.