RAKESH Vs. SURINDER KUMAR AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the award dated 11.6.2005 passed by the Motor Accidents Claims Tribunal, Karnal (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 brief facts necessary for adjudication of the present appeal are noted: