THAKUR LAL Vs. ARJUNDAS

JUDGEMENT

(1.) THIS appeal under Section 110-D of the Motor Vehicles Act 1939 (for short 'the Act') is directed against the award dated 14-12-1982 made by the Addl. Motor Accident Claims Tribunal Indore (for short 'the Tribunal') in Claim case No. 187 of 1979 whereby the appellant's claim petition under Section 110-A of the Act has been dismissed with costs.

(2.) NONE of the material facts is admitted.

(3.) THE respondent No. 1 remained Ex-parte.