PHULKARIA MINZ Vs. BINA KAMBO

JUDGEMENT

(1.) INSTANT appeal has been preferred against the judgment of the ld. Tribunal dated 19.07.2010 whereby, the claim petition filed by the appellant was dismissed.

(2.) IN the instant case accident in question took place on 02.05.1999 and the claim petition under Section 166/140 of Motor Vehicles Act, 1988 was filed on 31.08.2001.

(3.) I note, ld. Tribunal framed issues as under: