MOHAN LAL ALIAS MOHNA Vs. RATTAN SINGH

JUDGEMENT

(1.) CM No. 2161-CII of 2008

(2.) On oral request of respondents No. 1 to 3, ex parte proceedings against them are recalled and they are permitted to join the proceedings.

(3.) This appeal is directed against the award dated 2.3.2007 passed by the learned Motor Accident Claims Tribunal, Gurdaspur, allowing claim petition moved under Section 166 of the Motor Vehicles Act.