LAL SINGH Vs. DAVINDER SINGH & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award dated 23rd July, 2009, passed by the Motor Accident Claims Tribunal-I, Sirmour, District at Nahan (hereinafter referred to as 'the Tribunal'), in M.A.C. No. 95-MAC/2 of 2006, whereby the claim petition came to be dismissed (hereinafter referred to as 'the impugned award').

(2.) Claimant Lal Singh had filed the claim petition before the Tribunal for grant of compensation to the tune of 8.00 lacs, as per the break-ups given in the claim petition.

(3.) The respondents resisted and contested the claim petition on the grounds taken in the memo of their objections.