JASBIR KAUR Vs. JEET SINGH

JUDGEMENT

(1.) The present appeal is filed against the award dated 08.04.2003 passed by Motor Accidents Claims Tribunal, Gurdaspur (hereinafter referred to as the 'Tribunal').

(2.) This case was a burnt case and the record has been reconstructed from the salvaged record and the copies supplied by the counsel subject to just exception.

(3.) Learned counsel for the claimants on instructions from the appellants seeks to withdraw the present appeal.