KUMARI UMANG SAINI Vs. MOOLA RAM AND ORS.

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 4.3.2013 passed by the Judge, Spl. Court (Communal Riots) & MACT, Jaipur. Brief facts of the case are that on 9.1.2010 when injured was traveling in the roadways bus No. RJ -23PA -1731 from Gurgaon to Jaipur and the accident was occurred due to the rashly and negligently driving of the roadways bus and driver of the truck trailer No. Rj -01 -GA -4601. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant's claiming compensation as mentioned therein.

(2.) Notices were issued to the opposite parties. Reply to the claim petition was filed by the respondent No. 3 only and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award dated 4.3.2013.

(3.) Against the impugned judgment and award dated 4.3.2013, the appellant preferred the instant appeal for the relief as prayed for in it.