ANUPAM KUMAR Vs. HARMEET SINGH GHAI

JUDGEMENT

(1.) THERE is no representation on behalf of respondent No.

(2.) CHALLENGE in this appeal is to the judgment and award, dated 19.09.2007, made by the Motor Accident Claims Tribunal (III), Shimla, (for short "the Tribunal") in MACT No. 36 -S/2 of 2006/99, titled as Sh. Anupam Kumar versus Harmeet Singh Ghai and others, whereby the claim petition filed by the appellant -claimant came to be dismissed (for short "the impugned award").

(3.) THE Tribunal has dismissed the claim petition on the grounds that the claimant -injured has failed to satisfactorily prove that the accident was outcome of the rash and negligent driving of the offending vehicle by its driver and that the first claim petition filed by the claimant -injured was consigned to records and second claim petition was not maintainable.