MANSHO DEVI Vs. MEERA DEVI AND OTHERS

JUDGEMENT

(1.) Mr. Nitin Thakur, Advocate, put in appearance on behalf of respondents No. 1 and 2 and prayed that the exparte proceedings drawn against respondents No. 1 and 2 in terms of order, dated 12th August, 2016, be set-aside. His statement is taken on record. Ordered accordingly.

(2.) Subject matter of this appeal is award, dated 31st May, 2010, made by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, Himachal Pradesh (Camp at Bilaspur) (for short "the Tribunal") in M.A.C. No. 51 of 2005, titled as Mansho Devi versus Smt. Meera Devi and others, whereby the claim petition filed by the appellant-claimant came to be dismissed (for short "the impugned award").

(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.