MUKESH DEVI AND OTHERS Vs. SANDEEP AND OTHERS

JUDGEMENT

(1.) The issue involved in the present appeal is regarding the discharge of onus in claim proceedings under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').

(2.) The Motor Accidents Claims Tribunal (for short, 'the Tribunal) dismissed the claim petition on the ground that rash and negligent driving of tractor bearing registration No. HR-36B/0754 was not proved.

(3.) Aggrieved of the said award, the present appeal has been filed.