LITESH KUMAR AND ORS. Vs. SUBHASH AND ORS.

JUDGEMENT

(1.) Challenge in this appeal is to judgment and award, dated 6th March, 2009, made by the Motor Accident Claims Tribunal -I, Sirmaur District at Nahan, H.P. (for short "the Tribunal") in MAC Petition No. 172 -MAC/2 of 2004, titled as Litesh Kumar and others versus Subhash and others, whereby the claim petition filed by the appellants -claimants came to be dismissed (for short "the impugned award").

(2.) The manner in which the case has been conducted and the appellants -claimants are suffering, who are the victims of a vehicular accident, is a travesty of justice.

(3.) This appeal has been presented before this Court on 7th September, 2009. Notices were issued in the limitation petition, which was granted vide order, dated 10th March, 2011 and the appeal came to be admitted. After admission, notices were issued, Mr. Suneet Goel, Advocate, appeared on behalf of respondent No. 3 and Mr. Deepak Kaushal, Advocate, put in appearance on behalf of respondent No. 4. It appears that the names of respondents No. 1 and 2 came to be deleted from the array of respondents in terms of order, dated 12th March, 2012.