LABH SINGH Vs. BHAGWANT SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, Patiala, which had dismissed the claim petition on the ground that the Claimant had not sustained serious injury as a result of Motor Vehicle Accident on account of the rash and negligent driving of Tractor No. PJV -3480 by Bhagwant Singh on 20.3.1986.

(2.) LEARNED counsel for the appellant contends that the claimant had proved on record that the accident had taken place on account of rash and negligent driving of Tractor No. PJV -3480.

(3.) I have heard the learned counsel for the parties and perused the paper book.