BALDEV KISHAN Vs. BASANTI

JUDGEMENT

(1.) MAC. Appeal No. 284 of 2004 is directed against judgment and order dated 18.3.2004 of the Motor Accident Claims Tribunal (for short 'Tribunal') in Suit No. 712 of 1989 whereby the learned Tribunal has awarded a sum of Rs.1,30,000/- together with interest at the rate of 8 per cent for the death of Ram Surat Singh in an accident that occurred on 15.7.1989.

(2.) Brief facts of the case, as noted by the Tribunal are as follows :

(3.) It is submitted by counsel for the appellant that there is nothing on record to show that the vehicle of the petitioner was involved in the accident. He, therefore, claims that the Award has been unjustly made against.