GURMEJ KAUR Vs. LABH SINGH

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Amritsar on 24. 8. 1990 dismissed a claim petition Under Section 110-A of the Motor Vehicles Act, by holding that Avtar Singh had not died in the accident due to rash and negligent driving of truck No. PUT 8648 by Labh Singh, respondent No. 1. Dissatisfied with the award, the claimants have filed the present appeal for setting aside the award of the Motor Accident Claims Tribunal, Amritsar.

(2.) COUNSEL for the appellants contends that the Tribunal has wrongly held that Avtar Singh had not died in a motor accident on 10. 1. 1989 due to rash and negligent driving of truck No. PUT-8649. Counsel further contends that the F. I. R. was also lodged and autopsy on the dead body was also conducted but these facts were not taken into consideration by the Tribunal. As such, the award of the Motor Accidents Claims Tribunal, Amritsar deserves to be set aside.

(3.) I have considered the submissions of learned counsel for the parties and perused the paper book. I am of the view that the ends of justice will be well met if the claimants are allowed to lead additional evidence on issue No. 2.