RAJARAM Vs. RAJU YADAV @ RAJPAL SINGH

JUDGEMENT

(1.) HEARD Sri B.S. Parihar counsel for the Appellants and Sri K.K. Sah counsel for the Respondent No. 3.

(2.) THE present appeal has been filed against the judgment and award dated 4 -2 -2004 passed by the Motor Accident Claims Tribunal, Udham Singh Nagar.

(3.) THE opposite parties have contested the claim petition. The opposite parties No. 1 who is the owner of the truck has denied that the accident took place due to rash and negligent driving of the truck.