GEETA NAND Vs. TULSI RAM AND BRANCH MANAGER

JUDGEMENT

(1.) IN this appeal, filed under the provisions of Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act), petitioners, who are the owner and driver of the vehicle, have assailed the award dated 28.2.2012, passed by Motor Accident Clams Tribunal (1), Mandi, Himachal Pradesh, in Claim Petition No. 55 of 2009, titled as Tulsi Ram v. Geeta Nand & others.

(2.) OPERATIVE portion of the impugned award reads as under:

(3.) WHETHER the accident had taken place due to rash & negligent driving of Motor Cycle No. HP -24 -A -5832 by the petitioner? OPR