HARKORI Vs. MANGLA RAM

JUDGEMENT

(1.) Through this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellant seeks to quash the award dated 17.2.1994 by which the learned Tribunal has dismissed the Claim Petition No. 29/90.

(2.) I have heard learned Counsel for the parties and gone through the impugned award and the record of the case.

(3.) The learned Motor Accident Claims Tribunal vide its award under challenge dismissed the Claim Petition No. 29/90 filed by the claimant appellant, observing that at the time of accident, Prem Singh @ Prithvi was driver of the jeep and since the accident occurred on account of his negligence, his mother is not entitled to claim any compensation.