RAMJAS Vs. LAL CHAND

JUDGEMENT

(1.) The present appeal has been filed against the order dated 18.01.2018 passed by Motor Accident Claims Tribunal, Hanumangarh in MAC No. 59/2017 (Ramjas and Ors. v. Lalchand and Ors.) whereby the application preferred by the appellants under Section 140 of the Motor Vehicles Act 1988 has been dismissed.

(2.) Learned counsel for the appellants submits that the deceased Yogesh was traveling in the car which met with an accident on 08.08.2016. The learned trial Court has observed that the offending vehicle Pickup No. RJ-13-GA-4854 had only scratches when the same was inspected by the Mechanical Inspector. Considering this fact, the learned Motor Accident Claim Tribunal Court has ruled out the possibility of the Pickup being involved in the accident and in these circumstances, the application preferred by the appellants under Section 140 of the Motor Vehicles Act, 1988 has been rejected.

(3.) Heard learned counsel for the parties.