DINESH CHAUDHARY Vs. AWATAR SINGH

JUDGEMENT

(1.) This appeal has been filed against the impugned award dated 14-08-2008 passed by the First Addl. Motor Accident Claims Tribunal, Mahasamund (C.G) in claim Case No. 26/2007 dismissing the claim petition.

(2.) Brief facts of the case are as under:

(3.) The Tribunal has mainly framed the following 3 issues: