RAVI YADAV Vs. DR. KUSUM

JUDGEMENT

(1.) The present appeal is filed against the award dated 7.5.2007 passed by the Motor Accidents Claims Tribunal, Faridabad (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 claim petition was filed by Ravi Yadav son of Om Parkash, r/o Faridabad under Section 166/163-A of the Motor Vehicles Act, 1988 (for short 'the Act').