(1.) THE Appellant impugns a judgment dated 15.05.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a Claim Petition preferred under Section 166 of the Motor vehicles Act, 1988 (the Act) was dismissed by it.
(2.) AS per the averments made by the Appellant, she suffered grievous injuries in a motor vehicle accident which occurred on 25.06.2007. An FIR No.352/2007 dated 26.06.2007 was recorded in the Police Station Mansarover Park.
(3.) IN para 10 of the impugned judgment, the Claims Tribunal observed as under:-