SUNNY HASBIL Vs. HITESH KUMAR PATEL

JUDGEMENT

(1.) Heard.

(2.) This appeal has been filed against the dismissal of the claim petition preferred under Section 166 read with Section 140 of the Motor Vehicles Act, 1988 (henceforth 'the Act'). The Claims Tribunals, while closing the evidence of the claimant under Order 17 Rule 3 of the Code of Civil Procedure, 1908 (henceforth the Code'), dismissed the claim petition with costs for want of evidence vide impugned order dated 26-6-2006.

(3.) We need not discuss the facts of the case at this stage except the following :