ALOK SHARMA Vs. SANTOSH

JUDGEMENT

(1.) This is claimant's appeal against the dismissal of his claim petition by the Additional Motor Accidents Claims Tribunal, Baikunthpur (Korea) in Claim Case No. 52/2003 vide award dated 17-2-2005. Facts necessary for disposal of this appeal are as under:--

(2.) I have heard learned Counsel for the parties arid perused the record of the Tribunal.

(3.) Under the Act, there is no provision making the filing of FIR compulsory before filing a claim petition.