LACHHMI Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS appeal is directed -against the award of the Motor Accidents Claims Tribunal, Rohtak dated 29.9.1988, which had dismissed the claim petition by holding that the accident was not caused due to the rash and negligent driving of Ranjit Singh.

(2.) THE Tribunal had assessed the compensation at Rs. 1,80,000/ - but the same was not to be paid to the claimants as it was held by the Tribunal that the accident was not caused due to rash and negligent driving of respondent No. l, Ranjit Singh.

(3.) ON the other hand Mr. K.S. Sidhu, Advocate contends that the finding of the Tribunal to the effect that the accident had not taken place due to rash and negligent driving of Ranjit Singh, respondent No. l is based on the evidence and as such the claimants are not entitled to any compensation.