BIMLA DEVI Vs. RAMBIR AND OTHERS

JUDGEMENT

(1.) Claimant/appellant-Smt.Bimla Devi has filed the instant appeal against the award dated 12.8.2008 passed by learned Motor Accident Claims Tribunal,Rewari (for short the Tribunal) vide which her claim petition under Section 166 of the Motor Vehicles Act,1988 has been dismissed.

(2.) It is submitted by the learned counsel for the appellant that though the Tribunal has held that the accident in question which claimed the life of deceased Narender has been proved, yet it erred in holding that the claimant/appellant was not dependent upon deceased Narender.

(3.) After hearing the learned counsel for the appellant, I find no merit in this submission.