BASANTI DEVI Vs. DEVI DYAL BHAGAT

JUDGEMENT

(1.) THIS appeal under Clause 10 of the Letters Patent is directed against the judgment dated 15.1.1999 passed in Miscellaneous Appeal No. 583/1993. The judgment dated 15.1.1999 reads as under :--

(2.) ADMITTEDLY the deceased was neither the owner of the moped nor he was having a valid diving licence Not only that there is nothing on record to show that which truck was involved in the accident.