ADESH KUMAR Vs. ROOP LAL AND ORS.

JUDGEMENT

(1.) The appeal is directed against the judgment dated 3.4.2007 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs. 19,600 was awarded in favour of Respondent Nos. 1 to 4 (legal representatives of Claimant Roop Lal) for Roop Lal's (since deceased) having suffered injuries in a motor vehicular accident which occurred on 19.2.1995. The compensation awarded under various heads is extracted hereunder in a tabulated form:

(2.) The main ground of challenge raised by the Appellant is that his two wheeler scooter bearing No. DL-1SA-1243 was not involved in the accident at all. Hence, the Claims Tribunal erred in making the Appellant responsible for causing the accident.

(3.) I have the Trial Court record before me.