KAMLA DEVI Vs. RAVINDER GUPTA

JUDGEMENT

(1.) SUBJECT matter of this appeal is award, dated 04.12.2007, made by the Motor Accident Claims Tribunal -II, Mandi, H.P., Camp at Karsog (for short "the Tribunal") in Claim Petition No. 40 of 2003, titled as Smt. Kamla Devi and others versus Shri Ravinder Gupta, whereby the claim petition filed by the appellants came to be dismissed, however, Rs. 50,000/ - came to be awarded under 'No Fault Liability' (for short "the impugned award").

(2.) THE owner -insured -respondent herein has not questioned the impugned award on any count, thus, has attained finality so far it relates to him.

(3.) LEARNED counsel for the appellants -claimants argued that the vehicle, i.e. maruti car, bearing registration No. HP -30 - 0097, was driven by the respondent herein, namely Shri Ravinder Gupta, rashly and negligently on 31.12.2002, near Chindi and caused the accident, in which deceased, namely Shri Prem Singh, sustained injuries and succumbed to the injuries.