NATIONAL INSURANCE CO LTD Vs. MUMTAZ

JUDGEMENT

(1.) THE petitioner has challenged the order dated 8 th April, 2008 passed by the learned Tribunal whereby the learned Tribunal has dismissed the petitioner's application under Section 170 of the Motor Vehicles Act.

(2.) THE accident dated 2nd August, 2006 resulted in the death of Rizwanullah. The deceased was survived by his parents who filed the claim petition before the learned Tribunal against the driver, owner and Insurance Company of the offending vehicle.

(3.) THE driver and owner of the offending vehicle were duly served but did not appear before the learned Tribunal and were proceeded ex-parte.