BALA Vs. MOTI CHAND GUPTA

JUDGEMENT

(1.) ADMIT.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) This appeal is directed against the judgment dated October 15, 1999 passed by the Motor Accident Claims Tribunal whereby the application of the appellants for grant of compensation for the death of one Mr.Roop Chand husband of appellant No.1 and father of appellants No.4 to 8 was dismissed on the ground that the appellants were not able to prove that the vehicle in question was involved in the accident. A few facts relevant for deciding this appeal are: