DEVINDER SINGH Vs. RAJ KUMAR

JUDGEMENT

(1.) Instant appeal has been preferred against the dismissal of the claim petition by the learned Motor Accident Claims Tribunal (III), Shimla in MAC Petition No. 104-S/2 of 2012/10.

(2.) Facts:-

(3.) (I) Feeling aggrieved against the impugned award dated 08.05.2015, instant appeal has been preferred.