PRAMOD KUMAR Vs. NARESH KUMAR

JUDGEMENT

(1.) APPELLANT -claimant had filed Claim Petition No. 63 -S/2 of 2005/02, titled as Parmod Kumar versus Naresh Kumar and others, before the Motor Accident Claims Tribunal, Fast Track Court, Shimla, for the grant of compensation to the tune of Rs. 1,14,898/ -, as per the break -ups given in the claim petition.

(2.) RESPONDENTS resisted the claim petition by filing separate replies.

(3.) WHETHER the respondent has committed contraventions of the policy of insurance and as such, is not liable to pay amount of compensation, as alleged? ...OPR -3