MOHAN FIBERS Vs. TEJ KAUR

JUDGEMENT

(1.) These are two appeals arising out of one award dtd. 14/1/2000 passed by the Motor Accident Claims Tribunal, Patiala. One appeal is by the owner disputing his liability whereas the other appeal is by the claimants seeking enhancement.

(2.) On the last date of hearing, there was no appearance in the appeal filed by the claimants and Sh. Anoop Bajwa, Advocate was appointed as amicus curiae but inadvertently order was passed in FAO NO.1294 of 2000. The order passed therein in fact relates to FAO No.1650 of 2000.

(3.) The record of this file had been burnt in the fire incident which had taken place in the year 2011. Only copy of the award and grounds of appeal are available. Both the parties had stated that the matter can be decided on the basis of the award and the other available material. A copy of the statement of RW-3 had been submitted by the owner.