MOHINDER KUMAR Vs. SHAKUNTLA DEVI AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 19th March, 2011, made by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, Himachal Pradesh (Camp at Bilaspur) (for short "the Tribunal") in M.A.C. No. 85 of 2005, titled as Mohinder Kumar versus Smt. Shakuntla Devi and others, whereby the claim petition filed by the appellantclaimantinjured came to be dismissed (for short "the impugned award").

(2.) The appellantclaimantinjured has called in question the impugned award on the ground the Tribunal has fallen in an error in dismissing the claim petition on the ground that the claimantinjured has not been able to prove as to how did he suffer any loss on account of the injuries sustained by him.

(3.) In order to determine this appeal, it is necessary to give a flashback of the case, the womb of which has given birth to the appeal in hand.