LAXMI Vs. JAGDISHCHANDRA

JUDGEMENT

(1.) The appellant ' claimant has filed this appeal under Sec. 173 (1) of the Motor Vehicles Act, 1988 challenging award dtd. 30/8/2007 passed in Claim Case No.95 of 2006 by Learned 4th Member, Motor Accident Claims Tribunal, Dhar, District Dhar (M.P.), whereby the claim case has been dismissed.

(2.) In short, the facts of the case are, as under: -

(3.) Respondents No.1 and 2 filed a reply opposing the accident as well as claim. They have pleaded that their vehicle has been falsely implicated in this case.