RINKOO Vs. ARVIND KUMAR

JUDGEMENT

(1.) This appeal is directed against the judgment dated 9th May, 2003, of the Motor Accident Claims Tribunal (for short the "Tribunal" in Suit No. 142/93, whereby the learned Tribunal has awarded a sum of Rs.57,000/- together with with interest @9% p.a.

(2.) The brief facts of the case as has been noted by the Tribunal are as under :

(3.) On the pleadings of parties, the following issues were framed by the Tribunal: