RAJ RANI Vs. MANISH SHARMA

JUDGEMENT

(1.) THE appellant has challenged the award of the Claims Tribunal whereby her claim petition has been dismissed.

(2.) THE accident dated 20th April, 2000 resulted in the grievous injuries to the appellant who filed the claim petition before the Claims Tribunal. The appellant examined two witnesses to prove her case. PW-1, Ram Dhan is the eye- witness of the accident and PW � 2 Ramesh Arora is the son of the appellant. PW-1 deposed that he witnessed the accident and his statement was recorded by the police. PW-2 proved the injuries suffered and the treatment taken by the appellant in the alleged accident.

(3.) FOR the reasons as aforesaid, the impugned order is set aside and the case is remanded back to the Claims Tribunal for fresh inquiry.