TIHARO BAI Vs. MAKSUD AGMAD

JUDGEMENT

(1.) HEARD .

(2.) THE appellant - claimants have filed this appeal under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') against the impugned order dated 26.03.2001 passed in Claim Case No. 70/209 whereby the learned Motor Accident Claims Tribunal, Korba (for short 'the Claims Tribunal') has dismissed the claim application of the appellants.

(3.) THE Claims Tribunal has dismissed the claim petition only on the ground of lack of territorial jurisdiction.