KALAWATI AND ANOTHER Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) This is the claimants' appeal aggrieved with the dismissal of the claim petition by the Motor Accident Claims Tribunal, Ambala dated 01.06.1999.

(2.) The counsel for the appellants states that there were two petitions and one of them was allowed and sought time to produce the order. It would be irrelevant as if the evidence produced in this case which has to been seen.

(3.) Last opportunity had been granted to the appellants to make their submission. The case has been repeatedly adjourned on the request of the appellants for the last five dates. It was in February, 2015 the counsel for the appellants had sought time to arrange part of the record that was available with the counsel of the lower Court as the record of this file had been burnt in the fire accident which had taken place in the year 2011. No record had been filed in the last two years. Only the copy of the award could be reconstructed. The copy of the award has been placed on record by the counsel for the insurance company. The copy of the claim petition is available with the counsel for the appellant and has been perused.