NAGENDER KUMAR Vs. NITU AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 30th Sept., 2010, passed by the Motor Accident Claims Tribunal(II), Mandi, District Mandi, H.P., (for short, "the Tribunal ") in Claim Petition No.120 of 2002, titled Nagender Kumar Vs. Nitu and others , whereby the claim petition came to be dismissed, (for short the "impugned award ").

(2.) Claimant Nagender Kumar filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988, (for short, the Act), for grant of compensation to the tune of Rs.5.00 lacs, as per the break-ups given in the claim petition.

(3.) The claim petition was resisted by the respondents by filing replies and issues were framed.