CHANDRAPAL SINGH RANA Vs. JAGRITI SRIVASTAVA

JUDGEMENT

(1.) Heard Sri Anil Kumar Joshi, learned counsel for the appellant and Sri D.S. Patni, learned counsel for the respondents No. 2 and 3.

(2.) BY the present appeal, the appellant has challenged the findings of the Claims Tribunal dated 26th October, 2004, by which a sum of Rs. 59,538 has been awarded against the respondents No. 1 and 2 along with the interest @ 6% per annum.

(3.) THE F.I.R. of the said accident was also lodged at P.S. Kankhal, Haridwar and the case was registered against the owner of the said Maruti.