KRISHNA DEVI Vs. BALVINDER SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the claimantappellants against the award dtd. 13/8/2015 passed by the Motor Accident Claims Tribunal, Ambala (hereinafter referred to as the 'Tribunal') whereby the claim petition filed by the claimant-appellants has been dismissed on the ground that the factum of the accident was not proved.

(2.) Learned counsel for the appellants would contend that the eyewitness of the accident namely, Ravinder Kumar, has been duly examined and he has stated that he had seen the accident taking place and that the accident occurred due to the rash and negligent driving of the driver of the truck bearing registration No.HR-37-C-3275 which was being driven in a rash and negligent manner and at a high speed.

(3.) I have heard learned counsel for the appellants.