KULDEEP SINGH BAWA Vs. TIKA RAM

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby their claim petition has been dismissed by the learned Tribunal.

(2.) THE accident dated 27th September, 1994 resulted in the death of Veena Bawa. The deceased was survived by her husband, one son and one daughter who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal dismissed the claim petition on the ground that the eye -witness who appeared in the witness box as PW -1 did not give the number of the offending vehicle.