MOHAN SINGH Vs. SUKHWINDER KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 17th August, 2011, passed by Motor Accident Claims TribunalII, Una, H.P., (for short, the Tribunal), whereby the claim petition filed by the claimant was dismissed, (for short, the impugned award).

(2.) Claimant had invoked the jurisdiction of the Tribunal by filing claim petition under Section 166 of the Motor Vehicles Act, 1988, (for shot, the Act), seeking compensation to the tune of Rs.15.00 lacs, on the grounds taken in the memo of claim petition.

(3.) The claim petition was resisted by the respondents by filing replies.