BIMLA Vs. DEVINDER

JUDGEMENT

(1.) THE appellants have challenged the judgment of the Claims Tribunal whereby their claim petition has been dismissed.

(2.) THE accident dated 6th July, 1984 resulted in the death of Ram Kishan. THE deceased was survived by his parents, wife and two children who filed the claim petition before the Claim Tribunal.

(3.) THE appellants also examined PW-3 from Police Station Nangloi who proved FIR No. 203/1984. As per the FIR, a Motorcycle hit a tree on Rohtak Road on 6th July, 1984 and two persons were lying on the spot. In cross-examination, PW-3 deposed that case was closed as untraced on 14th December, 1984. No driver was arrested or challaned in the case.