S. CHET SINGH Vs. PUNJAB ROADWAYS

JUDGEMENT

(1.) THIS appeal is greeted against the award of Motor Accidents Claims Tribunal, Amritsar, (hereinafter referred as 'the Tribunal') dated August 7, 1990, vide which the Tribunal had dismissed the claim petition for the reason that the claimants had failed to lead any evidence to the effect that Jagjit Singh died as a result of rash and negligent driving of Bus No. PBS 9639 of Pubjab Roadways.

(2.) THE challenge to the award is that claimants could not adduce evidence as there were frequent strikes by the lawyers and it was not possible to produce the witnesses due to the circumstances prevailing at that time. The Counsel for the respondents has justified the order closing the evidence of the claimants.

(3.) IN this view of the matter, the award of the Tribunal is quashed. The case is remanded to the Tribunal which will grant two opportunities to the claimants to adduce evidence and then decide the case afresh. Dasti summons be given to the claimants to effect service on the witnesses.