BHAGWAN SINGH Vs. MUKESH MALIK

JUDGEMENT

(1.) THIS appeal has been filed against the award dated 21.4.2006 passed by Judge, Motor Accident Claims Tribunal Behror in MACT case No. 176/2002 whereby claim petition of the claimants was allowed and they have been granted compensation in the amount of 1,72,000.00.

(2.) THE facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.

(3.) IN these circumstances, the learned counsel for the appellant in this appeal prays that the matter should be remanded back to the MACT to decide the matter as a fresh on issue No. 2.