BRIJ MOHAN Vs. KALI CHARAN AND ORS.

JUDGEMENT

(1.) This appeal has been filed against the judgment passed by the learned Tribunal, whereby the claim petition filed by the claimant appellant has been dismissed.

(2.) Brief facts of the case are as under:

(3.) Thereafter a claim petition was filed by claimant appellant Brij Mohan regarding loss suffered by him due to the damage caused to his vehicle Tractor bearing registration No. RJ-23/R-2882 in the road accident, which took place on 9.5.2002 and other claim petitions were also filed. Notices were issued, written statement of defence was filed, issues were framed and after hearing the counsel for both the sides, the learned Tribunal dismissed the claim petition filed by the claimant appellant.