(1.) This appeal is directed against the award, dated 27th May, 2006, made by the Motor Accidents Claims Tribunal-I, Sirmaur, District at Nahan, H.P. (hereinafter referred to as "the Tribunal") in Claim Petition No. 56-MAC/2 of 2005, titled as Gulsher Ali versus Rupender alias Billa & others, whereby the claim petition came to be dismissed, (for short, the "impugned award").
(2.) The claim petition was dismissed by the Tribunal on the ground that the claimant has failed to prove that the vehicle, i.e. Maruti Car No. HP-17-8414 was involved in the accident.
(3.) However, I have gone through the statement of witness examined by the claimant as PW-1 Shri Mohammad Sharif. He has stated that the vehicle in question was involved in the accident. But witnesses Pal Singh and Baldev Singh, who according to PW-1 Mohammad Sharif, were present on the spot, have not been examined to corroborate the testimony of PW-1, supra.