RAJKUR Vs. SATPAL

JUDGEMENT

(1.) I have heard learned counsel for the parties.

(2.) In response to the notice, the driver and owner of the truck appeared through their counsel and contested their petition by filing their written statement taking a stand that no accident took place with the truck bearing Registration No. PB-13-S-9785.

(3.) On the basis of pleadings of the parties the Tribunal framed following issues: