ANAND KUMAR Vs. BALBIR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the Award of Motor Accident Claims Tribunal, Kotputli dated 25.11.1994 while deciding Claim Case No. 70 of 1992, Anand Kumar and Ors. v. Balbir Singh and Ors.

(3.) In a road accident which took place on 5.4.1990, five persons Smt. Girni Bai, Mahendra Shah, Smt. Sunita Shah, Kumari Pooja and Umesh, servant of the family who were going along with other family members in Matador No. DID - 5945 from Jaipur to Delhi and met with an accident with truck No. DIL- 3417 which was being driven by driver Balbir Singh, non-applicant No. 1 and as a result of which, these five persons lost their lives and some were injured.