UNION OF INDIA Vs. UDAI SINGH

JUDGEMENT

(1.) THROUGH this appeal under Section 140 (sic Section 173) of the Motor Vehicles, Act, 1988 the appellants seek to quash the award dated 19.11.92 by which the learned Tribunal has awarded compensation of Rs. 40,000 to the injured claimant.

(2.) THE impugned award is assailed only on the ground that the accident was caused by Tonga and not by Ambulance bearing No. RJZ 9825 belonging to the Railway Hospital and, therefore, the appellants are not liable to pay compensation and hence the impugned award is liable to be quashed.

(3.) FOR the reasons aforesaid, the impugned award calls for no interference. Consequently, the appeal fails and is hereby dismissed.