RAMAN KUMAR SAWHNEY Vs. DTC

JUDGEMENT

(1.) This appeal challenges the judgment dated 22.12.1986 of the Motor Accident Claims Tribunal in Suit No.223/1980 whereby the learned Tribunal has held that there is no evidence on record to show that Bus No.DHP 2289 was driven rashly and negligently or was involved in the accident dated 25.2.1980 as claimed by the appellant.

(2.) Brief facts of the case as noted by the Motor Accident Claims Tribunal are as follows:-

(3.) Counsel for the appellant lays emphasis on the statements of PW-2, Satish Chander, PW-7, Anil Chabra, PW- 8, Mr.Veena Sawhney the wife of the appellant and PW-13, the appellant himself.