KALU Vs. ARVIND KUMAR

JUDGEMENT

(1.) The instant appeal has been preferred by the minor appellant claimant Kalu @ Kamlesh through his natural guardian father Shri Rameshwar Jat for assailing the judgment-cum-award dated 27.11.2003 passed by the learned Motor Accident Claims Tribunal, Bhilwara in MAC No. 187/2000 whereby, the claim application filed by the claimant appellant was dismissed.

(2.) On numerous previous dates of hearing, no one has appeared to argue the appeal on behalf of the appellant. Thus, the case was heard in absentia of the appellant and his counsel.

(3.) I have perused the averments made in the appeal and having heard and considered the submissions advanced by Shri Sanjeev Johari, Advocate representing the respondent United Insurance Company Limited and have minutely gone through the impugned judgment and the original record.