OM PARKASH Vs. CHANCHLA DEVI AND OTHERS

JUDGEMENT

(1.) Heard. With the consent of the parties, following order is passed:-

(2.) The order of learned Motor Accident Claims Tribunal-III, Kangra at Dharamsala dated 18.6.2014 is modified to this extent only. Record of learned Motor Accident Claims Tribunal-III, Kangra at Dharamsala alongwith certified copy of this order be transmitted to the learned Motor Accident Claims Tribunal Kangra at Dharamsala forthwith. The petition is disposed of. All the pending applications if any also stand disposed of.