RAM PAL Vs. KARTAR SINGH

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant claimant against the impugned Award dated 12.03.1999, passed by the learned Motor Accident Claims Tribunal, Gurgaon, (for short, 'the Tribunal'). The learned counsel for the appellant contends that the learned Tribunal erred in dismissing the claim petition filed by the appellant as the appellant has successfully proved that the accident took place with the car of respondent No. 1.

(2.) On the other hand, the learned counsel for the respondent contends that the appellant has failed to prove the involvement of the car of the respondent in the accident, therefore, his claim has been rightly rejected.

(3.) I have heard learned counsel for the parties and gone through the record.