BANWARI LAL Vs. SATISH KUMAR

JUDGEMENT

(1.) The present appeal is against the award dated 24.10.2002 passed by the Motor Accidents Claims Tribunal, Patiala (for short 'the Tribunal').

(2.) This was burnt case and has been reconstructed from the salvaged record and copies supplied by counsels subject to all just exceptions.

(3.) The present appeal has been filed by the claimant against the dismissal of claim petition filed under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act'). The claim petition was dismissed as the claimant failed to prove involvement of Maruti Van bearing registration No. CH-01-C-8973 in the accident.