RANTIR KAUR Vs. SARDAR JASPAL SINGH CHAWALA

JUDGEMENT

(1.) THIS appeal, filed by the appellants, arises from the impugned award dated 20th September, 2002, passed by the Fourth Additional Motor Accident Claims Tribunal, Raipur in Claim Case No. 55/2002, dismissing the claim petition.

(2.) SINCE the appellant No.1 is no more her name may be deleted from the cause title.

(3.) THERE is no dispute about the valid and effective driving licence of the deceased on the date of the accident.